Section 8(3)(c) in The Punjab Forward Contracts Tax Act, 1951

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State of Haryana - Subsection

Section 8(3)(c) in The Punjab Forward Contracts Tax Act, 1951

(c)assessed under sub-section (2), together with the penalty directed to be paid under that sub-section, shall be paid by the dealer into a Government Treasury or the Reserve Bank of India by such date as may be specified in a notice issued by the assessing authority for this purpose, and the date to be specified shall not be less than 30 days from the date of service of such notice:

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State of Haryana - Subsection

Section 8(3)(c) in The Punjab Forward Contracts Tax Act, 1951