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[Cites 0, Cited by 0] [Section 26] [Entire Act]

UT Chandigarh - Subsection

Section 26(6) in The Punjab Tax on Luxuries Act, 2009

(6)The assessing authority shall have the power to record the statement of any person connected with the business of the proprietor including a bailee or a transporter, and such statement may, after giving the affected person a reasonable opportunity of being heard, be used for the purpose of determining the liability of the proprietor to tax.Chapter-VII Penalties