Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] UT Chandigarh - Subsection Section 26(7) in The Punjab Value Added Tax Act, 2005 (7)Every taxable person or registered person, as the case may be, shall file an annual statement in such form and in such manner, as may be prescribed.
