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[Cites 0, Cited by 2] [Section 51(7)] [Section 51] [Entire Act]

UT Chandigarh - Subsection

Section 51(7)(d) in The Punjab Value Added Tax Act, 2005

(d)The officer Incharge of a check post or information collection centre or any other officer referred to in sub-section (2), may receive the amount of cash security as referred to in clause (a) of sub-section (6) and clause (c) of sub-section (7) and the amount of penalty imposed under sub-section (4) and clauses (b) and (c) of sub-section (7) against a proper receipt in the prescribed manner.