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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Punjab - Subsection

Section 41(2) in The Punjab Forward Contracts Tax Rules, 1951

(2)Subject as aforesaid and to the control of the Commissioner and unless Government shall by notification otherwise direct, the Deputy Excise and Taxation Commissioner of the Circle shall control all other officers empowered under the Act in his Circle.