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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Punjab - Subsection

Section 66(3) in The Punjab Goods and Services Tax Act, 2017

(3)The provisions of sub-section (1) shall have effect notwithstanding that the accounts of the registered person have been audited under any other provisions of this Act or any other law for the time being in force.