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 1] [Section 26] [Entire Act] UT Chandigarh - Subsection Section 26(2) in The Punjab Value Added Tax Act, 2005 (2)Every registered person shall make self assessment of tax and shall file return for a period, within such time and in such form as may be prescribed.
