Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 4 in The Punjab Value Added Tax (Amendment) Act, 2013 4. Amendment of section 8 of Punjab Act 8 of 2005. - In the principal Act, in section 8, in sub-section (1), for the words "thirty two paise", the words "fifty five paise" shall be substituted.
