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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(2)(h) in The Punjab Motor Spirit (Taxation of Sales) Act, 1939

(h)prescribing the period (which shall not be less than one month from the date of the order appealed against) within which an appeal under section 22 of the Act may be presented; and prescribing the manner in which such appeal shall be presented.