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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(2) in The Punjab Temporary Taxation Act, 1962

(2)For the period specified in sub-section (1), the tax shall be levied on a Hindu undivided family.[Proviso shall be, and shall be deemed always to have been added by Punjab Act 24 of 1962, Section 2.]