Section 3 in The Punjab General Sales Tax (Amendment and Validation) Act, 1987
3. Amendment of Section 27 of Punjab Act 46 of 1948.
- In the principal Act, in section 27, in sub-section (2), after clause (s), the following clause shall be inserted, namely :-"(l) the determination of turnover and taxable quantum for the purposes of sub-clauses (i) to (v) of clause (ff) and (i) (iv) of clause (h) of section 2."
