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[Cites 0, Cited by 6] [Section 46] [Entire Act]

UT Chandigarh - Subsection

Section 46(5) in The Punjab Value Added Tax Act, 2005

(5)Where any books of accounts, documents, cash or goods are found in the possession or control of any person in the course of any search, it shall be presumed, unless the contrary is proved, that such books of accounts, documents, cash or goods belong to such person whose place of business is inspected.