Section 20(ii) in The Punjab Textiles and Sugar (Existing Stocks) Purchase Tax and Miscellaneous Provisions Act, 1958
(ii)in entry No. 51, for the words "manufactured tobacco as defined in the Punjab Tobacco Vend Fees Act, 1954", occurring in column 1, the words, "Tobacco whether curred, uncurred or manufactured and all its product including biris, cigarettes, Cigars" shall be substituted;
