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UT Chandigarh - Section

Section 3 in The Punjab Tax on Luxuries Act, 2009

3. In section 2, for clause (a), the following clauses shall be substituted, namely:-

"(a) "Administrator" means the Administrator of the Union territory appointed by the President under article 239 of the Constitution;
(aa)"assessing authority" means an officer appointed as such by the Administrator by notification in the Official Gazette to make an assessment under this Act;"