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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

UT Chandigarh - Subsection

Section 41(1)(b) in The Punjab Tax on Luxuries Act, 2009

(b)any person, who has passed an accountancy examination recognised by the Central Board of Direct Taxes or holds a degree in Commerce, Law, Economics, Banking, Auditing, conferred by any Indian University, incorporated by law.