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 0] [Section 3A] [Entire Act] State of Punjab - Subsection Section 3A(e) in The Central Sales Tax (Punjab) Rules, 1957 (e)accounts rendered by the agent to the principal from time to time showing the gross amount of the bill and the deduction on account of commission and incidental charges;
