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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(1) in Punjab (Institutions and Other Buildings) Tax Act, 2011

(1)An appeal against every order passed by the assessing authority with regard to the assessment or levy of tax or any other order passed under this Act or against the refusal to refund any tax, shall lie to the appellate authority within a period of thirty days from the date of communication of the order.