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[Cites 0, Cited by 2] [Section 23] [Entire Act]

State of Punjab - Subsection

Section 23(2) in Punjab General Sales Tax Act, 1948

(2)An officer not below the rank of Excise and Taxation Officer appointed under sub-section (1) of section 3 may, after affording to the person a reasonable opportunity of being heard, impose the penalty mentioned in sub- section (1).