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[Cites 0, Cited by 1] [Section 57] [Entire Act]

UT Chandigarh - Subsection

Section 57(1) in The Punjab Value Added Tax Act, 2005

(1)A person, who fails to issue invoice for any sale transaction as required under section 45, shall be liable to pay a penalty of rupees two thousand or double the amount of tax involved in the transaction, which-ever is higher.