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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(3)(ii) in Punjab State Development Tax Act, 2018

(ii)to furnish a consolidated return in respect of all or any of the places or work of the employer in the State where such employer ordinarily carries on his profession, trade, calling and employment, for the said period or for such different periods, as he may direct, to the designated officer.