Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Punjab - Subsection Section 12(1) in The Punjab Forward Contracts Tax Rules, 1951 (1)A dealer and his partner or partners shall be jointly and severally responsible for payment of the tax, penalty, or any other amount due under the Act or these rules.
