Section 1 in The Punjab Value Added Tax (Second Amendment) Act, 2013
1. In section 1,-
(a)in sub-section (1), after the words, brackets and figures "the Punjab Value Added Tax (Second Amendment) Act, 2013", the words "as extended to the Union territory of Chandigarh" shall be inserted ;(b)in sub-section (2), the proviso shall be omitted.
