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[Cites 0, Cited by 0] [Section 40A] [Entire Act]

State of Punjab - Subsection

Section 40A(3) in Punjab General Sales Tax Rules, 1949

(3)Where the registered dealer fails to comply with the requirements of check-slip issued under sub-rule (2) or the Commissioner is otherwise not satisfied, he shall after affording an opportunity of being heard to such a dealer return the case to the assessing authority for making assessment under sub-section (2) of section 11 of the Act.]