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 2] [Entire Act] State of Punjab - Subsection Section 2(c) in The Punjab Entertainments Duty Rules, 1956 (c)['Assistant Excise and Taxation Commissioner'] [See Notification dated 28.9.1979.] means the person appointed by that designation by the State Government to assist the Commissioner.
