Section 135 in Punjab Goods and Services Tax Rules, 2017
135. Compliance by the registered person.
- Any order passed by the Authority under these rules shall be immediately complied with by the registered person failing which action shall be initiated to recover the amount in accordance with the provisions of the Integrated Goods and Services Tax Act or the Central Goods and Services Tax Act or the Union territory Goods and Services Tax Act or the Punjab Goods and Services Tax Act of the respective States, as the case may be.
