Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39] [Entire Act] UT Chandigarh - Subsection Section 39(2) in The Punjab Tax on Luxuries Act, 2009 (2)An order passed under sub-section (1), shall be deemed to be an order, passed under those provisions of this, Act, under which the original order had been passed.
