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[Cites 0, Cited by 0] [Section 29] [Entire Act]

UT Chandigarh - Subsection

Section 29(11) in The Punjab Value Added Tax Act, 2005

(11)When any tax, interest, penalty or any other sum is payable in consequence of any order passed under this Act, the designated officer shall serve upon the person a notice of demand in the prescribed form specifying the sum so payable.