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[Cites 0, Cited by 4] [Section 27] [Entire Act]

UT Chandigarh - Subsection

Section 27(4) in The Punjab Value Added Tax Act, 2005

(4)The amount deducted under sub-section (1) or sub-section (2), as the case may be, shall be deposited into the Government Treasury by the person making such deduction in the prescribed manner and shall also file a return of tax deduction and payment thereof in such form and in such manner, as may be prescribed.