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[Cites 0, Cited by 8] [Section 81] [Entire Act]

UT Chandigarh - Subsection

Section 81(1) in The Punjab Value Added Tax Act, 2005

(1)Where any person sells or purchases any taxable goods on behalf of his principal, any taxable goods dispatched to/by him from/to outside the State, then such person and his principal, shall both be jointly and severally liable to pay tax on the turnover of such sales or purchases.