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[Cites 0, Cited by 4] [Section 21] [Entire Act]

UT Chandigarh - Subsection

Section 21(6) in The Punjab Value Added Tax Act, 2005

(6)For the purpose of identification of taxpayers, the Commissioner or the designated officer, shall issue a VAT Registration Number (hereinafter in short referred to as VRN) to every taxable person and TOT Registration Number (hereinafter in short referred to as TRN) to every registered person.