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[Cites 0, Cited by 1] [Section 45] [Entire Act]

UT Chandigarh - Subsection

Section 45(3) in The Punjab Value Added Tax Act, 2005

(3)Notwithstanding anything contained in sub-sections (1) and (2) where a purchaser asks for an invoice, it shall be issued by the person irrespective of the fact that value of the goods sold is less than rupees one hundred.