Section 27(2)(h) in Punjab General Sales Tax Act, 1948

[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

(h)the returns to be furnished under sub-section (3) of section 10, and dates by which, and the authority to which such returns shall be furnished;

(hh)The manner of deposit under sub-section (3) and the certificate referred to in sub-section (4) of section 10-C-

(i)the date by which returns for any period are to be furnished and the procedure to be followed for assessment under section 11;

(ii)the manner of payment of tax, penalty or interest;

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