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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(2) in Punjab State Development Tax Act, 2018

(2)Every employer registered under this Act shall make self assessment of tax and shall file a return in such form, for such periods and by such dates as may be prescribed to the designated officer, showing therein the salaries and wages paid by him and the amount of tax deducted by him in respect thereof.