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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(1) in The Punjab Forward Contracts Tax Act, 1951

(1)The Government may, subject to the condition of previous publication, make rules for carrying out the purposes of this Act. [Punjab Government Notification No. 4239-E&T-51/2796 dated 22.6.1951.]