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State of Punjab - Section

Section 19 in Punjab (Institutions and Other Buildings) Tax Act, 2011

19. Condonation of delay.

- Notwithstanding anything contained in sub-section (1) of section 18, the appellate authority may for the reasons to be recorded in writing, condone delay in the interest of justice where appeal is not filed within the stipulated period and entertain the appeal after the expiry of the stipulated period.