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 37] [Entire Act] State of Punjab - Subsection Section 37(3) in The Punjab Forward Contracts Tax Rules, 1951 (3)The powers conferred on an Assessing Authority by sub-rules (1) and (2) may also by exercised by an appellate or revising authority:-
