Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 8 in The Punjab Forward Contracts Tax Rules, 1951 8. The Assessing Authority may depute an Inspector, who has been authorised in writing in this behalf, tohear the dealer's objection and to record any evidence brought in support thereof.
