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[Cites 0, Cited by 0] [Section 68] [Entire Act]

UT Chandigarh - Subsection

Section 68(8) in The Punjab Value Added Tax Act, 2005

(8)Save as otherwise provided in this Act, the provisions of the Code of Civil Procedure, 1908, (5 of 1908) relating to appeals to the High Court shall, as far as may be, apply in the case of appeals or revisions under this section.