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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Punjab - Subsection

Section 40(2) in The Punjab Forward Contracts Tax Rules, 1951

(2)The dealer concerned or his agent, on making to the appropriate Assessing Authority a written application stamped with a court fee of the value of two rupees, may inspect the record of his personal file or any entries relating to himself in any register maintained under the rules. A separate application shall be made for the inspection of each record or register.