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[Cites 0, Cited by 3] [Section 29] [Entire Act]

UT Chandigarh - Subsection

Section 29(3) in The Punjab Value Added Tax Act, 2005

(3)The Commissioner on his own motion or on the basis of information received by him may, by an order in writing, direct the designated officer to make an assessment of the amount of tax payable by any person or any class of persons for such period, as he may specify in his order.