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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

UT Chandigarh - Subsection

Section 47(2)(q) in The Punjab Tax on Luxuries Act, 2009

(q)prescribing the manner in which and the conditions, subject to which, the assessing authority may transfer any case or proceeding or class of proceedings under sub-section (1) of section 40;