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[Cites 0, Cited by 4] [Section 42] [Entire Act]

UT Chandigarh - Subsection

Section 42(3) in The Punjab Value Added Tax Act, 2005

(3)Every taxable person and registered person shall keep all his account books including those relating to his stock of goods or to purchases, sales and delivery of goods made by him or payments made or received, at the place or places of business, specified in his registration certificate or with the previous approval of the Commissioner or the designated officer at such other place or places, as may be allowed.