Section 73(1)(e) in The Punjab Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

UT Chandigarh - Subsection

Section 73(1)(e) in The Punjab Value Added Tax Act, 2005

(e)a chartered accountant within the meaning of the Chartered Accountants Act, 1949, (38 of 1949) and includes a person who by virtue of the provisions of sub-section (2) of section 226 of the Companies Act, 1956 (1 of 1956), is entitled to be appointed to act as an auditor of companies registered in the State; or

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UT Chandigarh - Subsection

Section 73(1)(e) in The Punjab Value Added Tax Act, 2005