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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(4) in The Punjab Tax on Entry of Goods into Local Areas Act, 2000

(4)The tax shall be in addition to the tax levied and collected as octroi, if any, by Municipal Committee or any other local authority, as the case may be, within its local areas.