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[Cites 0, Cited by 0] [Section 11C] [Entire Act]

State of Punjab - Subsection

Section 11C(2) in Punjab General Sales Tax Act, 1948

(2)Where the assessment proceedings relating to any dealer remained stayed under the orders of any court or other authority for any period, such period shall be excluded in computing the period of limitation for assessment or re-assessment provided under the Act.]