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[Cites 0, Cited by 0] [Section 73] [Entire Act]

UT Chandigarh - Subsection

Section 73(3) in The Punjab Value Added Tax Act, 2005

(3)If any practitioner or an agent of a person, is found guilty of misconduct in any proceedings before any authority under this Act by the Commissioner, the Commissioner may order that he shall be disqualified to represent under sub-section (1):Provided that no such order shall be made in respect of such person unless he is given an opportunity of being heard.