Section 5(1)(b) in The Punjab Passengers and Goods Taxation Rules, 1952

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(1)(b) in The Punjab Passengers and Goods Taxation Rules, 1952

(b)discontinues such business he shall, within thirty days of such sale, disposal, discontinuance or change, submit a report to that effect to the Assessing Authority, and if the owner is registered under the Act, he shall apply in form PTT 3 to the Assessing Authority for cancellation or amendment of the certificate of registration, as the case may be.

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State of Haryana - Subsection

Section 5(1)(b) in The Punjab Passengers and Goods Taxation Rules, 1952