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[Cites 0, Cited by 0] [Section 35] [Entire Act]

UT Chandigarh - Subsection

Section 35(2) in The Punjab Tax on Luxuries Act, 2009

(2)Where such contravention or failure continues even after the date, as specified under sub-section (1), the proprietor shall be liable to pay a further penalty of rupees one hundred per day from that date.