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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Punjab - Subsection

Section 3A(15) in Punjab General Sales Tax Act, 1948

(15)The administrative expenditure of a Tribunal including all salaries, allowances and pensions, if any, payable to or in respect of the Presiding Officer, Officers and servants of a Tribunal shall be charged upon the Consolidated Fund of the State.