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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(2) in The Central Sales Tax (Punjab) Rules, 1957

(2)These annexures in Form VAT 18 and VAT 19 filled in completely shall be treated as an application for grant of the statutory Forms "C, H, F, E-1, E-2 and I" respectively prescribed under the Central Sales Tax (Registration and Turnover) Rules, 1957.