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[Cites 0, Cited by 2] [Section 65] [Entire Act]

UT Chandigarh - Subsection

Section 65(3) in The Punjab Value Added Tax Act, 2005

(3)No application for revision under sub-section (2), shall be entertained unless such application is accompanied by satisfactory proof of the prior minimum payment of twenty -five per cent of the total amount of tax, penalty and interest, if any.