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[Cites 0, Cited by 0] [Section 23] [Entire Act]

UT Chandigarh - Subsection

Section 23(2) in The Punjab Tax on Luxuries Act, 2009

(2)Where any question arises as to be period, to be excluded in terms of the Explanation to sub-section (1), then such a question shall be determined by the Commissioner, whose decision shall be final.