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[Cites 0, Cited by 6] [Section 21] [Entire Act]

UT Chandigarh - Subsection

Section 21(4) in The Punjab Value Added Tax Act, 2005

(4)Where a person has contravened the provisions of sub-section (1), the designated officer shall, subject to action under section 52 or section 60, as the case may be, register such person and grant him a registration and such registration shall take effect as if, it had been granted under sub-section (3) on the application made by the person.