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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

UT Chandigarh - Subsection

Section 4(1)(a) in The Punjab General Sales Tax (Amendment and Validation) Act, 1987

(a)the aforesaid tax levied or collected or purporting to have been levied or collected under the principal Act shall be deemed always to have been validly levied or collected in accordance with law;