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[Cites 0, Cited by 0] [Section 7B(1)] [Section 7B] [Entire Act]

State of Punjab - Subsection

Section 7B(1)(d) in The Central Sales Tax (Punjab) Rules, 1957

(d)If the Assessing Authority has ordered the dealer to furnish personal bond for the amount of the security, the dealer shall execute personal bond in Form-III appended to these rules, on a non-judicial paper of the appropriate value with two solvent sureties for the amount involved acceptable to the Assessing Authority concerned and furnish it to him.