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

State of Haryana - 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] [Punjab Government Notification No. 4239-E&T-51/2796 dated 22.6.1951.] for carrying out the purposes of this Act.