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[Cites 0, Cited by 1] [Section 38] [Entire Act]

State of Punjab - Subsection

Section 38(3) in The Punjab Co-operative Societies Act, 1961

(3)The Government may, by notification exempt any class of co-operative societies from-
(a)land revenue;
(b)taxes on agricultural income;
(c)taxes on sale or purchase of goods; and
(d)taxes on professions, trades, callings and employment.