Section 29(xi) in Punjab General Sales Tax Rules, 1949
(xi)[the sale or purchase of goods which have already been subjected to tax under Section 5(1-A) or Section 5(3), as the case may be] [Substituted by GSR. 53/P.A.46/48/Ss.5 and 27/Amd/79/93 dated 1.7.1993.]:
