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 0] [Section 56] [Entire Act] UT Chandigarh - Subsection Section 56(d) in The Punjab Value Added Tax Act, 2005 (d)has not maintained intelligible accounts, which prevent the Commissioner or the designated officer to assess the tax due from him; or
