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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(3) in Punjab State Development Tax Act, 2018

(3)Where a registered employer or an enrolled person has without reasonable cause failed to file return under this Act within the requisite time, the designated officer may, after giving him a reasonable opportunity of being heard, impose upon him a penalty of rupees fifty only for each day of delay.