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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(1)(g) in The Punjab Forward Contracts Tax Act, 1951

(g)neglects to furnish any information required by section 13; shall be punishable with fine not exceeding one thousand repees, and when the offence is a continuing one, with a daily fine not exceeding fifty rupees for every day of the period during which the offence is continued.