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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(12) in Punjab General Sales Tax Act, 1948

(12)The Assessing authority may, on his own motion, review any assessment order passed by him and such review shall be completed within a period of one year from the date of the order under review.] [Sub-sections 10, 11 and 12 inserted vide Punjab Act No. 12 of 1998.]