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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(2)(d) in The Punjab Motor Spirit (Taxation of Sales) Act, 1939

(d)prescribing the localities in which motor spirit may be sold, the assessment of tax and the issue of notices requiring payment and for the recovery of unpaid tax;