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[Cites 0, Cited by 0] [Section 13] [Entire Act]

UT Chandigarh - Subsection

Section 13(2) in The Punjab Tax on Luxuries Act, 2009

(2)Every proprietor shall pay the full amount of tax, payable by him before filing the return, and shall furnish alongwith the return, a satisfactory proof of the payment of such tax in such manner, as may be prescribed. Any return without such proof, shall not be entertained.