Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(1) in Punjab (Institutions and Other Buildings) Tax Act, 2011

(1)On and after the commencement of this Act, every owner or occupier, as the case may be, liable to pay tax under the Act, shall make self assessment of tax in such manner and shall file a return for the period for which tax is to be paid, in such form as may be specified by the State Government by notification.