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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Punjab - Subsection

Section 1(7) in Clausewise List of Rates of Sales Tax in Punjab

(7)Sale of goods made to Government of India or any State Government where the rate of tax is more than four paise in a rupee shall be four paise in a rupee, subject to the condition that the dealer having annual gross turnover of more than [twenty lakh rupees] [Substituted by SO.128/PA.46/48/S.5/Amd/97 dated 9.7.1997. The words 'twenty lakh rupes' shall be deemed to have been substituted on and with effect from the 22nd day of July, 1993, vide notification dated 21st July, 1998.] furnished a certificate in the following form in respect of such sale to the assessing authority :-Certificate(To be used when purchase is made by Government of India, or any State Government not being registered dealer)
Original Duplicate
Name of issuing department (whether of a State Government orGovernment of India) Name of issuing department(whether of a State GovernmentorGovernment of India)
Name and address of office ofissue_______________________________ Name and address of office ofissue____________________________
To To
____________________ (Seller)Certified that the goodsordered for in our purchase order________________No.______________ Dated ___________purchased for you as perbill/cash memo stated below :- ___________________ (Seller)Certified that the goodsordered for inour purchase order________________No.____________ Dated ___________purchased for you as per bill/cashmemo stated below :-
Supplied under your challan No. __________Dated ______________are purchased by or or on behalf of the department. Supplied under your challan No. ___________Dated_______________ are purchased by oror on behalf of thedepartment.
Signature Signature
Designation of the authorised officer of thedepartment____________________Date__________________________Seal of the authorised officer ofthe department_______________________Particulars of bill/cashmemoDate ______________ No. _____________Amount__________________________Note: To be furnished by theselling dealer. Designation of the authorised officer of thedepartment________________________Date_____________________________Seal of the authorised officerof the department__________________________Particulars ofbill/cash memoDate _________ No. ______________Amount_________________________Note: To be retained by thepurchasing Government department.