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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Punjab - Subsection

Section 88(1) in The Punjab Goods and Services Tax Act, 2017

(1)When any company is being wound up whether under the orders of a court or Tribunal or otherwise, every person appointed as receiver of any assets of a company (hereafter in this section referred to as the "liquidator"), shall, within thirty days after his appointment, give intimation of his appointment to the Commissioner.