Section 48(2)(iv) in Punjab General Sales Tax Rules, 1949

[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Punjab - Subsection

Section 48(2)(iv) in Punjab General Sales Tax Rules, 1949

(iv)such other documents or evidence as the assessing authority may require for his satisfaction that the tax leviable on such goods under the Act has been paid and goods in respect of which the refund is claimed were subsequently sold in the course of inter-State trade or commerce and charged to tax and the tax levied under the Central Sales tax Act 1956, has been paid.

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State of Punjab - Subsection

Section 48(2)(iv) in Punjab General Sales Tax Rules, 1949