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 18] [Entire Act] State of Punjab - Subsection Section 18(2) in Punjab (Institutions and Other Buildings) Tax Act, 2011 (2)No appeal shall be entertained, unless the appellant has paid to the assessing authority, the whole of the amount of tax due from him up to the date of filing an appeal.
