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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(3) in Punjab (Institutions and Other Buildings) Tax Act, 2011

(3)If any owner or occupier, as the case may be does not comply with such requisition of fails to give true information, he shall be precluded from objecting to any assessment made by the assessing authority in respect of such institution or building. Penalty for failure to pay tax when due.