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

UT Chandigarh - Subsection

Section 14(8) in The Punjab Tax on Luxuries Act, 2009

(8)The assessing authority may, within a period of one year from the date of assessment order, rectify an assessment, made under sub-section (2) or sub-section (3), as the case may be, if it discovers that there is a mistake apparent on the face of the record.