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[Cites 0, Cited by 1] [Section 51] [Entire Act]

UT Chandigarh - Subsection

Section 51(1) in The Punjab Value Added Tax Act, 2005

(1)If, with a view to prevent or check avoidance or evasion of tax under this Act, the State Government considers it necessary so to do, it may, by notification, direct for the establishment of a check post or, information collection centre or both at such place or places, as may be specified in the notification.