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 67] [Entire Act] UT Chandigarh - Subsection Section 67(b) in The Punjab Value Added Tax Act, 2005 (b)a notice issued under this Act asking to show cause as to why the penalty for an offence under this Act should not be levied; or
