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 48] [Entire Act] UT Chandigarh - Subsection Section 48(2) in The Punjab Tax on Luxuries Act, 2009 (2)Every order made under this section, shall be laid as soon as may be, after it is made, before the House of the State Legislature.
