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[Cites 0, Cited by 1] [Section 40] [Entire Act]

UT Chandigarh - Subsection

Section 40(2) in The Punjab Value Added Tax Act, 2005

(2)Where any question arises as to the period to be excluded in terms of Explanation (1), for the purposes of calculation of interest, such question shall be determined by the Commissioner, whose decision shall be final.