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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(5) in Punjab General Sales Tax Act, 1948

(5)If any question arises whether any period is to be excluded for the purposes of calculation of interest under sub-section (4) the same shall be referred to the Commissioner or such other officer as the State Government may, by notification, appoint, whose decision shall be final.