Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 62] [Entire Act] UT Chandigarh - Subsection Section 62(4) in The Punjab Value Added Tax Act, 2005 (4)No appeal shall be entertained, unless it is filed within a period of thirty days from the date of communication of the order appealed against.
