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[Cites 0, Cited by 0] [Section 43] [Entire Act]

UT Chandigarh - Subsection

Section 43(1) in The Punjab Tax on Luxuries Act, 2009

(1)All particulars contained in any return furnished or accounts or documents produced in accordance with the provisions of this Act or in any evidence, given in the course of any proceeding under this Act, except in the proceeding before a court of law, shall be treated as confidential.