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[Cites 0, Cited by 0] [Section 39] [Entire Act]

UT Chandigarh - Subsection

Section 39(4) in The Punjab Tax on Luxuries Act, 2009

(4)Where such rectification may enhance the amount of tax or penalty or interest or reduce the amount of refund, as the case may be, the Commissioner shall, pass an order for the recovery of the amount, due as per provisions of this Act.