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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(2) in Punjab General Sales Tax Act, 1948

(2)The Commissioner may, in such circumstances and subject to such conditions as may be prescribed, accept from any dealer, in lieu of the amount of the general tax payable during any period, a lump sum by way of composition determined in the prescribed manner.