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[Cites 0, Cited by 2] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(1) in Punjab General Sales Tax Act, 1948

(1)Any dealer except one dealing exclusively in goods declared tax-free under section 6 whose gross turnover during a year exceeds 15,000 rupees may, notwithstanding that he may not be liable to pay tax under section 4, apply in the prescribed manner to the prescribed authority for registration under this Act.