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[Cites 0, Cited by 1] [Section 29] [Entire Act]

UT Chandigarh - Subsection

Section 29(5) in The Punjab Value Added Tax Act, 2005

(5)Where an assessment is to be made under this section, the designated officer shall, serve a notice to the person to be assessed and such notice shall state-
(a)the grounds for the proposed assessment; and
(b)the time, place and manner for filing objections, if any.