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[Cites 0, Cited by 0] [Section 85] [Entire Act]

UT Chandigarh - Subsection

Section 85(3) in The Punjab Value Added Tax Act, 2005

(3)If any such question arises from any order already passed under this Act or the repealed Act, no such question shall be entertained for determination under this section, but such question may be raised in appeal against such order.