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 8] [Entire Act] State of Punjab - Subsection Section 8(5) in The Punjab Forward Contracts Tax Act, 1951 (5)Any assessment made under this section shall be without prejudice to any prosecution instituted for an offence against this Act.
