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State of Punjab - Section

Section 8 in Punjab General Sales Tax Rules, 1949

8. Copies of certificate for additional place of business:.

(1)The appropriate Assessing Authority shall furnish the registered dealer free with an attested copy of the registration certificate for every additional place of business or warehouse enumerated therein.
(2)The certificate shall be displayed prominently at the place of business or the additional places of business or warehouse to which it relates.
(3)Any change in the partnership shall be notified within 30 days of such a change to the appropriate Assessing Authority by the dealer registered.