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[Cites 0, Cited by 0] [Section 45] [Entire Act]

UT Chandigarh - Subsection

Section 45(5) in The Punjab Value Added Tax Act, 2005

(5)Where a taxable person returns any goods purchased by him from another taxable person, against a VAT invoice, he shall issue to the selling taxable person at the time of return of the goods, a delivery cum debit note on the invoice book and shall reverse the input tax credit availed by him in respect of those goods.