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

UT Chandigarh - Subsection

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

(m)prescribing the manner and period in which refund is to be made to the proprietor of the amount of tax, penalty or interest under section 22;