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 1] [Entire Act] State of Haryana - Section Section 5 in The Punjab Forward Contracts Tax Act, 1951 5. Liability of taxation. - Every dealer shall be liable to pay the tax under this Act as long as he continues his business in forward contracts.
