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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(5) in The Punjab Forward Contracts Tax Rules, 1951

(5)The name of every dealer registered under this rule shall be entered in a register in Form F.C. II. in the first instance. At the end of each year the entries contained in this register shall be arranged alphabetically in a register in Form F.C. IV.