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 3] [Entire Act] UT Chandigarh - Subsection Section 3(aa) in The Punjab Tax on Luxuries Act, 2009 (aa)"assessing authority" means an officer appointed as such by the Administrator by notification in the Official Gazette to make an assessment under this Act;"
