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[Cites 0, Cited by 1] [Section 25] [Entire Act]

UT Chandigarh - Subsection

Section 25(1) in The Punjab Value Added Tax Act, 2005

(1)Every person applying for registration under this Act, shall furnish a security of rupees fifty thousand in the manner, prescribed for securing proper and timely payments of tax or any other sum, payable by him under this Act:Provided that the security already furnished by a person registered under the repealed Act, shall be deemed to have been furnished under this Act.