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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

UT Chandigarh - Subsection

Section 4(1)(b) in The Punjab General Sales Tax (Amendment and Validation) Act, 1987

(b)all acts, proceedings or things done or actions taken in connection with the assessment and of the aforesaid tax by any officer appointed by the State Government under the principal Act shall be and shall always be deemed to have been done or taken in accordance with law;