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[Cites 0, Cited by 0] [Section 14] [Entire Act]

UT Chandigarh - Subsection

Section 14(5) in The Punjab Tax on Luxuries Act, 2009

(5)Where an assessment is to be made under this section, the assessing authority shall serve a notice to the concerned proprietor and such notice shall state-
(a)the grounds for the proposed assessment; and
(b)the time, place and manner for filing objections, if any.