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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Punjab - Subsection

Section 25(5) in The Punjab Infrastructure (Development & Regulation) Act, 2002

(5)The person shall deposit the amount of fee due from him either in cash or by cheque, in a specified bank account.Explanation. - For the purposes of this Act, the expressions "sale", "purchase" and "person" have the same meanings as have been assigned to them in the Punjab General Sales Tax Act, 2005.]