Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

UT Chandigarh - Subsection

Section 37(4) in The Punjab Tax on Luxuries Act, 2009

(4)The appellate authority may, at the time of entertaining an appeal, allow the proprietor to produce fresh or additional evidence before it in case, it is satisfied that the proprietor was prohibited by sufficient cause to produce the same before the assessing authority and there was no wilful or unreasonable omission on his part to produce such evidence.