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[Cites 0, Cited by 0] [Section 54] [Entire Act]

UT Chandigarh - Subsection

Section 54(d) in The Punjab Value Added Tax Act, 2005

(d)fails to comply with the requirements of any notice issued under this Act, the Commissioner or the designated officer, may, direct him to pay in addition to tax, interest and penalty under any other provisions of this Act, a further penalty of a sum of rupees one hundred, per day of default, subject to the maximum of rupees ten thousand.