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 0] [Section 6] [Entire Act] State of Punjab - Subsection Section 6(c) in The Punjab Value Added Tax (Amendment) Act, 2013 (c)in sub-section (3), after the words "the driver or any other person Incharge of the goods", the words "and goods" shall be inserted;
