Section 34 in The Punjab Forward Contracts Tax Rules, 1951
34.
The provisions of rules 32 and 33 shall apply mutatis muandis to every application for revision; provided that the provisions of sub-clause (a) of clause (3) of rule 32 shall not apply to an application for revision of any order other than an order of assessment made under section 8 of the Act.Reassessment of tax and rectification of clerical or arithmetical mistakes
