Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] UT Chandigarh - Subsection Section 38(2) in The Punjab Tax on Luxuries Act, 2009 (2)The State Government may, after giving the appellant an opportunity of being heard, pass such orders, as it may deem fit.
