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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Punjab - Subsection

Section 41(3) in Punjab General Sales Tax Rules, 1949

(3)Challan shall be filled up in quadruplicate. One copy of the challan shall be retained by the treasury, one copy sent by the Treasury Officer to the District Excise and Taxation Office and the other copies shall be returned to the dealer, duly signed, in proof of payment.