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

UT Chandigarh - Subsection

Section 26(1) in The Punjab Tax on Luxuries Act, 2009

(1)The Commissioner or the assessing authority, may, subject to such conditions, as may be prescribed, require any proprietor to produce before it, the records of accounts, registers or other documents or to furnish any other information relating to his business, as may be necessary for the purpose of this Act.