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[Cites 0, Cited by 7] [Section 81] [Entire Act]

UT Chandigarh - Subsection

Section 81(2) in The Punjab Value Added Tax Act, 2005

(2)If the principal, on whose behalf the Commission agent has sold or purchased any goods, shows to the satisfaction of the Commissioner that the tax has been paid by such Commission agent on such goods under sub-section (1), the principal shall not be liable to pay the tax again in respect of the same transaction.