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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(1) in Punjab State Development Tax Act, 2018

(1)Every person enrolled under this Act shall make self assessment of tax and shall file return for a period, within such time and in such form as may be prescribed, to the designated officer, showing therein annual gross income from his profession, trade, calling or employment of the preceding year or part thereof and tax payable or paid by him.