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[Cites 0, Cited by 3] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(2) in Punjab General Sales Tax Act, 1948

(2)No dealer shall be required to furnish security under sub-section (1) unless he has been given an opportunity of being heard and the amount of security that may be required to be furnished by any dealer under the aforesaid sub-section shall not exceed [fifteen thousand rupees]