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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(4) in The Punjab Tax on Lotteries Act, 2005

(4)In case, the promoter fails to apply for getting himself re-registered within a period of thirty days, he shall have to get himself registered afresh as per provisions of this Act after making payment of defaulted amount of tax and interest.