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[Cites 0, Cited by 0] [Section 31] [Entire Act]

UT Chandigarh - Subsection

Section 31(4) in The Punjab Value Added Tax Act, 2005

(4)A casual trader organizing the business event, shall furnish, such amount of security, in the prescribed manner, as may be determined by the designated officer, keeping in view the nature and quantum of business, likely to be undertaken by the casual trader, but not exceeding rupees one lac.