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 7] [Entire Act] State of Punjab - Subsection Section 7(1) in The Central Sales Tax (Punjab) Rules, 1957 (1)Any dealer registered under the Act shall file returns in Form-1 alongwith annexures in Form VAT 18 and VAT 19 in respect of sales and purchases under the Central Sales Tax Act, 1956.
