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[Cites 0, Cited by 0] [Section 93] [Entire Act]

UT Chandigarh - Subsection

Section 93(1) in The Punjab Value Added Tax Act, 2005

(1)A person, who would have continued to be liable to pay tax under the repealed Act, had this Act not come into force, shall be deemed to be registered under this Act, till a fresh registration is granted to him under this Act or till a period of sixty days expires from the date of the appointed day, which ever is earlier.