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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(3)(a) in Punjab State Development Tax Act, 2018

(a)If the designated officer is not satisfied that the return filed is correct and complete, he shall serve upon the employer a notice requiring him to attend in person or through an authorized representative, and to produce accounts and papers in support of the return, on a date specified in the notice.