Section 62(1)(a) in The Punjab Value Added Tax Act, 2005

[Cites 0, Cited by 1] [Section 62(1)] [Section 62] [Entire Act]

UT Chandigarh - Subsection

Section 62(1)(a) in The Punjab Value Added Tax Act, 2005

(a)if the order is made by a Excise and Taxation Officer or by an officer-Incharge of the information collection centre or check post or any other officer below the rank of Deputy Excise and Taxation Commissioner, to the Deputy Excise and Taxation Commissioner; or

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UT Chandigarh - Subsection

Section 62(1)(a) in The Punjab Value Added Tax Act, 2005