Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Punjab - Subsection Section 19(3) in The Punjab Tax on Lotteries Act, 2005 (3)An order passed under sub-section (1), shall be deemed to be an order passed under the same provision of law under which the original order, in which mistake was rectified, had been passed.
