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[Cites 0, Cited by 0] [Section 39C] [Entire Act]

State of Punjab - Subsection

Section 39C(2) in Punjab General Sales Tax Rules, 1949

(2)The transfer of any case under sub-rule (1) may be made at any stage of the proceedings and shall not render necesssary the re-issue of any notice already issued by the Assessing Authority from whom the case is transferred.Payment of Tax and Other Dues