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[Cites 0, Cited by 0] [Section 40(5)] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(5)(c) in The Punjab Forward Contracts Tax Rules, 1951

(c)two rupees for every return or statement recorded in any enquiry held under these rules, or order on an objection or of assessment of tax or for any other document of which copy is permissible under these rules.