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] [Section 4] [Entire Act] State of Punjab - Subsection Section 4(3) in The Punjab Tax on Entry of Goods into Local Areas Act, 2000 (3)The goods detained under sub-section (1), shall be released after the recovery of the tax or penalty or both, as the case may be.
