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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(3) in The Punjab Textiles and Sugar (Existing Stocks) Purchase Tax and Miscellaneous Provisions Act, 1958

(3)For the purposes of sub-section (2), the assessing authority may enter any place of business or ware-house of any dealer :Provided that there powers shall not be exercisable by any officer below the rank of an Excise and Taxation Officer.