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[Cites 0, Cited by 0] [Section 62] [Entire Act]

UT Chandigarh - Subsection

Section 62(6) in The Punjab Value Added Tax Act, 2005

(6)Notwithstanding anything contained in sub-section (5), if the appellate authority is satisfied that whole of the amount of tax, penalty and interest due form a person is required to be deposited before entertaining an appeal, it may order for the payment of the remaining amount of tax, penalty and interest, as a pre-condition for entertaining the appeal.