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[Cites 0, Cited by 0] [Section 26] [Entire Act]

UT Chandigarh - Subsection

Section 26(5) in The Punjab Value Added Tax Act, 2005

(5)In addition to any return under sub-sections (1) and (2), the Commissioner or the designated officer may, require a taxable person or a registered person to furnish such further information along-with the returns or at any other time, as may be deemed necessary.