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] [Section 9] [Entire Act] State of Punjab - Subsection Section 9(7) in Punjab State Development Tax Act, 2018 (7)The special assessment under sub-section (5), may be carried out within a period of six years from the date of furnishing of returns.
