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] [Entire Act] State of Punjab - Section Section 10 in The Punjab Forward Contracts Tax Rules, 1951 10. A dealer who has been served with a notice under rule 7(2) may prefer an objection in writing personally or through an agent. No fee shall payable in respect of any such objection.
