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[Cites 0, Cited by 0] [Section 46] [Entire Act]

UT Chandigarh - Subsection

Section 46(13) in The Punjab Value Added Tax Act, 2005

(13)Notwithstanding anything to the contrary contained in this Act, all the provisions of this section shall mutatis mutandis apply to an un-registered person, who has failed to apply for registration for VAT or TOT, if the designated officer is satisfied on the basis of definite information that such a person is liable to pay tax under this Act.