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[Cites 0, Cited by 1] [Section 62] [Entire Act]

UT Chandigarh - Subsection

Section 62(3) in The Punjab Value Added Tax Act, 2005

(3)Every order of the Tribunal and subject only to such order, the order of the Commissioner or any officer exercising the powers of the Commissioner or the order of the Deputy Excise and Taxation Commissioner or of the designated officer, if it was not challenged in appeal or revision, shall be final.