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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(b) in The Punjab Motor Spirit (Taxation of Sales) Rules, 1939

(b)A licence suspended or cancelled by a Petrol Taxation Officer may be restored by that officer on payment of a fee not exceeding [five hundred rupees] [See Punjab Notification Gazette Legislative Suppl. Part III dated 11.2.1972.].