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[Cites 0, Cited by 0] [Section 38] [Entire Act]

UT Chandigarh - Subsection

Section 38(3) in The Punjab Tax on Luxuries Act, 2009

(3)Every order passed under sub-section (1) or sub-section (2), as the case may be, shall be, communicated to the proprietor and the authority or officer against whose order, the revision was filed.