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 0] [Entire Act] UT Chandigarh - Section Section 8 in The Punjab Tax on Luxuries Act, 2009 8. In section 48, in sub-section (2), for the words "House of the State Legislature", the words "each House of Parliament" shall be substituted.
