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[Cites 0, Cited by 13] [Section 21] [Entire Act]

UT Chandigarh - Subsection

Section 21(2) in The Punjab Value Added Tax Act, 2005

(2)Every person required to be registered under sub-section (1), shall make an application for registration, within a period of thirty days from the date when such person becomes liable to pay tax under this Act, in the prescribed manner to the designated officer.