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[Cites 0, Cited by 0] [Section 12] [Entire Act]

UT Chandigarh - Subsection

Section 12(2) in The Punjab Tax on Luxuries Act, 2009

(2)The Commissioner may, on an application, made to him by the proprietor for release, discharge or refund of security, furnished by him under sub-section (1), order the release, discharge or refund of the whole or any part thereof, if the same is not required.