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[Cites 0, Cited by 0] [Section 82] [Entire Act]

UT Chandigarh - Subsection

Section 82(2) in The Punjab Value Added Tax Act, 2005

(2)Notwithstanding anything contained in the said order, for all purposes of this Act, the said two or more companies shall be treated as distinct companies and shall be treated as such for all periods upto the date of the said order and the registration of the said companies under this Act, shall be cancelled with effect from the date of the said order.