Section 22(2)(d) in The Punjab Passengers and Goods Taxation Act, 1952

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(2)(d) in The Punjab Passengers and Goods Taxation Act, 1952

(d)[ prescribing the manner and payment of tax and penalty assessed and imposed under this Act;] [Clause (d) susbistuted by Haryana Act 7 of 1967, Section 7.]

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State of Haryana - Subsection

Section 22(2)(d) in The Punjab Passengers and Goods Taxation Act, 1952