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[Cites 0, Cited by 1] [Section 5A(1)] [Section 5A] [Entire Act]

State of Punjab - Subsection

Section 5A(1)(a) in Punjab General Sales Tax Act, 1948

(a)in respect of declared goods, tax shall be levied at one stage and that stage shall be :- (i) in the case of goods liable to sales tax, the stage of sale of such goods by the last dealer liable to pay tax under this Act; (ii) in the case of goods other than wheat, liable to purchase tax, the stage of purchase of such goods by the last dealer liable to pay tax under this Act; (iii) in the case of wheat liable to purchase tax, the stage of purchase of wheat by the first dealer liable to pay tax under this Act; and (b) The taxable turnover of any dealer for any period shall not include his turnover during the period on any sale or purchase of declared goods at any stage other than the stage referred to in sub-clause (i), [sub-clause (ii) or, as the case may be, sub-clause (iii)].]] per cent of the tax payable by him under this Act: