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[Cites 0, Cited by 0] [Section 12] [Entire Act]

UT Chandigarh - Subsection

Section 12(6) in The Punjab Tax on Luxuries Act, 2009

(6)In case, the security is rendered insufficient because of the order made under sub-section (5), the proprietor shall furnish further security to make up for the amount, which has fallen short in such manner, as may be prescribed and within such time, as may be specified.Chapter-IV Returns, Assessment, Payment, Recovery and Collection of tax