Section 93(2)(i) in The Punjab Value Added Tax Act, 2005

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UT Chandigarh - Subsection

Section 93(2)(i) in The Punjab Value Added Tax Act, 2005

(i)a person liable to furnish return under the repealed Act, immediately before the appointed day, shall, notwithstanding that a period in respect of which, he is so liable to furnish return, begins on any day before such appointed day and ends on any day after such appointed day, furnish such return in respect of the tax, payable for sales or purchases made up to the day immediately before such appointed day and pay tax in accordance with the provisions of the repealed Act, and shall furnish a separate return in respect of the remaining part of the period, which commences on such appointed day and pay tax due on such return for sales or purchases, made on and from such appointed day in accordance with the provisions of this Act; and

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UT Chandigarh - Subsection

Section 93(2)(i) in The Punjab Value Added Tax Act, 2005