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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(b) in The Punjab Motor Spirit (Taxation of Sales) Rules, 1939

(b)Where the dealer has more than one place of business in the state, he shall declare one of the places of business to be the head office of the business for the purposes of these rules and shall intimate the same to every Petrol Taxation Officer within whose jurisdiction any such place of business is situated; and