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[Cites 0, Cited by 9] [Section 48] [Entire Act]

UT Chandigarh - Subsection

Section 48(1) in The Punjab Value Added Tax Act, 2005

(1)With a view to identify persons, who are liable to pay tax under this Act, but have remained unregistered, the Commissioner may, from time to time, order survey of such unregistered persons to be conducted.