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 3A] [Entire Act] State of Punjab - Subsection Section 3A(ii) in Punjab General Sales Tax (Deferment and Exemption) Rules, 1991 (ii)the benefits shall be admissible only for the remainder period for which the original proprietor of the sick unit as not availed it.
