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[Cites 0, Cited by 0] [Section 45] [Entire Act]

UT Chandigarh - Subsection

Section 45(4) in The Punjab Value Added Tax Act, 2005

(4)Where the goods are transferred otherwise than by way of sale, the taxable or registered person shall, in respect of the goods transferred or consigned by him or on his behalf, issue to the consignee a delivery challan in such manner and containing such particulars, as may be prescribed.