Legal Document View

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
[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Punjab - Subsection

Section 49(2)(i) in Punjab General Sales Tax Rules, 1949

(i)shall, if the dealer desires payment in cash issue to him a Refund Payment Order in form ST XVII-A for such amount as may remain after adjusting the amount to be refunded towards the recovery of any amount due from the dealer for which a notice has already been issued to the dealer;