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[Cites 0, Cited by 0] [Section 92(3)] [Section 92] [Entire Act]

UT Chandigarh - Subsection

Section 92(3)(g) in The Punjab Value Added Tax Act, 2005

(g)if any difficulty arises in giving effect to the provisions of this section, the State Government may, by general or special order published in the Official Gazette, do anything not inconsistent with such provisions which appears to it to be necessary or expedient, keeping in view the context of the subject matter.