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[Cites 0, Cited by 1] [Section 45] [Entire Act]

UT Chandigarh - Subsection

Section 45(1) in The Punjab Value Added Tax Act, 2005

(1)Every taxable or registered person or an agent of such person shall, in respect of the goods sold by him or on his behalf for the value, exceeding rupees one hundred, issue to the purchaser, in such manner, a VAT invoice or a retail invoice, as the case may be, containing such information, as may be prescribed.