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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Punjab - Subsection

Section 23(2) in Punjab State Development Tax Act, 2018

(2)The rules made under this Act, may be made either with prospective effect or with retrospective effect:Provided that the rules shall be made under this Act with retrospective effect only if the same are required to be made in public interest.