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[Cites 0, Cited by 1] [Section 62] [Entire Act]

UT Chandigarh - Subsection

Section 62(2) in The Punjab Value Added Tax Act, 2005

(2)An order passed in appeal by a Deputy Excise and Taxation Commissioner or by the Commissioner or any officer on whom the powers of the Commissioner are conferred, shall be further appealable to the Tribunal.