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 1] [Section 11] [Entire Act] UT Chandigarh - Subsection Section 11(2) in The Punjab Tax on Luxuries Act, 2009 (2)No registration, otherwise than on an application of the proprietor, shall be cancelled without giving him an opportunity of being heard.
