Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 9] [Section 31] [Entire Act]

UT Chandigarh - Subsection

Section 31(1) in The Punjab Value Added Tax Act, 2005

(1)If a casual trader organizes a business event for sale or purchase of taxable goods in the State, he shall apply for permission to do so to the designated officer in the prescribed form, alongwith such fee, as may be prescribed.