Section 41(1)(a) in The Punjab Tax on Luxuries Act, 2009

[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

UT Chandigarh - Subsection

Section 41(1)(a) in The Punjab Tax on Luxuries Act, 2009

(a)a retired Gazetted Officer of the Punjab Excise and Taxation Department, who has worked either as a taxing authority or an appellate authority or both for a minimum period of five years after a period of two years from the date of his retirement; or

Legal Document View

Unlock Advanced Research with PRISMAI

UT Chandigarh - Subsection

Section 41(1)(a) in The Punjab Tax on Luxuries Act, 2009