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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(1) in The Punjab Forward Contracts Tax Rules, 1951

(1)Every registered dealer shall furnish a monthly return in form F.C. V. showing his turnover during the return period, within 7 days from the close of the month to which the return pertains.