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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

UT Chandigarh - Subsection

Section 24(1)(e) in The Punjab Value Added Tax Act, 2005

(e)the registration granted under the Central Sales Tax Act, 1956, to a person liable to pay tax by virtue of the provisions of section 7, but who is not otherwise liable to pay tax under section 6, has been cancelled.