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[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

UT Chandigarh - Subsection

Section 83(1)(b) in The Punjab Value Added Tax Act, 2005

(b)who has been appointed as receiver of any assets of a company (hereinafter referred to as the "liquidator"), shall within thirty days after he has become such liquidator, give notice of his appointment as such to the Commissioner or the designated officer.