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 22 in The Punjab Forward Contracts Tax Rules, 1951 22. When the Assessing Authority is satisfied that a refund is due, he shall, except as provided in rule 23, record an order sanctioning the refund and communicate the order to applicant.
