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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Punjab - Subsection

Section 3A(11) in Punjab General Sales Tax Act, 1948

(11)Subject to such conditions and limitations as may be prescribed, a Tribunal shall have power to award costs, and the amount of such costs shall be recoverable from the person ordered to pay the same as arrears of land revenue.