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

State of Punjab - Subsection

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

(a)If the Assessing Authority has ordered the deposit of security in cash, the dealer concerned shall deposit the requisite amount in appropriate Government Treasury under the head "XII-Sales Tax" and furnish the treasury or bank receipt to the Assessing Authority concerned.