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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Punjab - Subsection

Section 4A(2) in Punjab General Sales Tax Rules, 1949

(2)The security furnished shall be maintained in full so long as the registration certificate continues to be in force. The Commissioner or any officer authorised by him in this behalf may demand for sufficient reasons at any time, additional security if the said authority has reasons to believe that the amount already determined is inadequate.