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[Cites 0, Cited by 0] [Section 35] [Entire Act]

UT Chandigarh - Subsection

Section 35(1) in The Punjab Tax on Luxuries Act, 2009

(1)Whoever, contravenes or fails to comply with any of the provisions of this Act or the rules made thereunder, shall, if no other penalty is provided under this Act for such contravention or failure, be liable to pay penalty, not exceeding ten thousand rupees, within the date, specified in this regard by the competent authority.