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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(2)(b) in The Punjab Forward Contracts Tax Rules, 1951

(b)starting the period in respect of which the assessment is proposed and he shall fix a date, ordinarily not less than 7 days after the date of the service of the notice, for producing such accounts and documents and for considering any objection which the dealer may prefer.