Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 68(2)] [Section 68] [Entire Act] UT Chandigarh - Subsection Section 68(2)(a) in The Punjab Value Added Tax Act, 2005 (a)filed within a period of sixty days from the date on which the order appealed against is received by the aggrieved person or the Commissioner;