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[Cites 0, Cited by 2] [Section 22] [Entire Act]

UT Chandigarh - Subsection

Section 22(3) in The Punjab Value Added Tax Act, 2005

(3)Every person, who has been registered upon application made under this section shall, for so long as his registration remains in force, be liable to pay tax under this Act whether his gross turnover exceeds the taxable quantum or not.