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[Cites 0, Cited by 0] [Section 16] [Entire Act]

UT Chandigarh - Subsection

Section 16(2) in The Punjab Tax on Luxuries Act, 2009

(2)When a revised return filed under sub-section (6) of section 13, shows higher amount of tax due, the proprietor shall be liable to pay interest at the rate of two per cent per month on such higher amount of tax from the due date till the date, he actually pays the due amount of tax alongwith the interest.