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 3] [Section 21] [Entire Act] State of Punjab - Subsection Section 21(4) in Punjab General Sales Tax Act, 1948 (4)No order shall be passed under this section which adversely affects any person unless such person has been given a reasonable opportunity of being heard.
