Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 14] [Section 21] [Entire Act] UT Chandigarh - Subsection Section 21(1) in The Punjab Value Added Tax Act, 2005 (1)No person other than a casual trader, who is liable to pay tax under this Act, shall carry on business, unless he is registered under this Act.
