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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

UT Chandigarh - Subsection

Section 47(2)(o) in The Punjab Tax on Luxuries Act, 2009

(o)prescribing the conditions requiring a proprietor to produce records of accounts, registers or other documents or to furnish any information relating to his business to the assessing authority under sub-section (1) of section 26;