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[Cites 0, Cited by 0] [Section 46] [Entire Act]

UT Chandigarh - Subsection

Section 46(10) in The Punjab Value Added Tax Act, 2005

(10)If the officer, on inquiry or verification is satisfied that the seized goods are not accounted for or that the person has attempted to evade payment of tax in respect of such goods, he shall, after giving the person an opportunity of being heard, impose penalty as per provisions of this Act.