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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Punjab - Subsection

Section 29(i) in Punjab General Sales Tax Rules, 1949

(i)the amount allowed to a purchaser in respect of the goods returned by him to the dealer, provided that the accounts show the dates on which the goods were purchased and /.-0preturned and the amount for which refund was given or credit was allowed to the purchaser;