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[Cites 0, Cited by 1] [Section 42] [Entire Act]

UT Chandigarh - Subsection

Section 42(1) in The Punjab Value Added Tax Act, 2005

(1)Every taxable person, registered person, casual trader or any other person, who is required so to do by the Commissioner or the designated officer by notice served on him, shall keep a true account of the goods sold and purchased by him.