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

State of Punjab - Subsection

Section 7(3) in The Central Sales Tax (Punjab) Rules, 1957

(3)The Forms shall be generated electronically by the Department of Excise and Taxation in a designated Branch and be downloaded within 60 days of the filing of monthly or quarterly returns and the copies of these statutory Forms duly attested by an Excise and Taxation Officer shall be dispatched to the concerned dealer within a period of 30 days after electronically downloading these Forms.