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[Cites 0, Cited by 1] [Section 31] [Entire Act]

UT Chandigarh - Subsection

Section 31(5) in The Punjab Value Added Tax Act, 2005

(5)A casual trader, who brings taxable goods from outside the State, shall report to the nearest Information Collection Centre or check post on entry in the State, in the prescribed form by giving full detail of such goods, in the prescribed manner.