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[Cites 0, Cited by 10] [Section 30] [Entire Act]

UT Chandigarh - Subsection

Section 30(2) in The Punjab Value Added Tax Act, 2005

(2)The provisional assessment under sub-section (1) shall be made within a period of six months from the date of detection. The Commissioner may, however, for reasons to be recorded in writing, extend the said period by another six months in a particular case referred to him by the designated officer.