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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(2) in The Punjab Forward Contracts Tax Rules, 1951

(2)Whenever a chamber or association is so permitted, it shall be entitled to collect the tax from the dealer so liable, and upon the collection thereof the dealer concerned shall not be liable to pay tax in respect of such transactions, although he will be required to submit a return in Form F.C. V.