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UT Chandigarh - Section

Section 36 in The Punjab Tax on Luxuries Act, 2009

36. Authority competent to impose penalty.

- The Commissioner or the assessing authority, as the case may be, shall be competent to impose penalty under this Act. However, no penalty shall be imposed, unless the affected proprietor is afforded an opportunity of being heard by way of serving a notice.Chapter-VIII Appeal, Revision, Review, Reference and Rectification