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

State of Punjab - Subsection

Section 2(2)(b) in The Punjab Textiles and Sugar (Existing Stocks) Purchase Tax and Miscellaneous Provisions Act, 1958

(b)'dealer' means a person who holds chargeable goods and was registered, immediately before the 14th December, 1957, as a dealer under the East Punjab General Sales Tax Act, 1948;