Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 31] [Entire Act] UT Chandigarh - Subsection Section 31(2) in The Punjab Value Added Tax Act, 2005 (2)The designated officer on receipt of the application, may grant permission in the prescribed form, subject to such conditions, as may be prescribed.
