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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(3) in The Punjab Forward Contracts Tax Rules, 1951

(3)It shall be endorsed by the appellant or his agent as follows:
(a)that the amount of tax assessed and the penalty (if any) imposed has been paid; and
(b)that, to the best of his knowledge and belief, the facts set out in the memorandum are true.