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[Cites 0, Cited by 0] [Section 37] [Entire Act]

UT Chandigarh - Subsection

Section 37(2) in The Punjab Tax on Luxuries Act, 2009

(2)No appeal shall be entertained, unless it is accompanied by a satisfied is factory proof of the prior payment of not less than twenty-five per cent of the total amount of tax, penalty and interest, if any.