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 30] [Entire Act] UT Chandigarh - Section Section 14 in The Punjab Value Added Tax Act, 2005 (14)The Tribunal shall have power to award costs. The arrears of such costs shall be recoverable as arrears of land revenue.
