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 2] [Entire Act] State of Punjab - Subsection Section 2(xxiii) in Punjab General Sales Tax (Deferment and Exemption) Rules, 1991 (xxiii)'prescribed authority' means an officer of the Department of Excise and Taxation incharge of the district;
