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[Cites 0, Cited by 2] [Section 20] [Entire Act]

UT Chandigarh - Subsection

Section 20(2) in The Punjab Value Added Tax Act, 2005

(2)Where a registered person purchases taxable goods from a person, other than a taxable person or a registered person, and disposes of such goods in any manner, there shall be levied a tax on the turnover of such purchases at the rate(s) specified in the Schedule(s).