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

State of Punjab - Subsection

Section 29(xxii) in Punjab General Sales Tax Rules, 1949

(xxii)[] [Clause (xxii) added by GSR 77/P.A.46/48/S.27/Amd(37)/81 dated 10.9.1981.] The sale of goods to Radha Soami Satsang, Beas for the construction and equipment of Maharaj Sawan Singh Charitable Hospital, Beas, subject to the furnishing of certificate on a form bearing the seal of office and signatures of the assessing authority, Amritsar and issued by any person authorised by the Secretary, Radha Soami Satsang, Beas in this behalf to the effect that the goods have been purchased for the bona fide use in the construction or equipment of the aforesaid hospital and that the total amount which will not be included in taxable turnover of dealers by virtue thereof has 1not exceeded such amounts as would have been liable to tax aggregating to more than Rs. 12.6 lacs, but for this provision;