Section 6(d) in The Punjab Value Added Tax (Amendment) Act, 2013
(d)in sub-section (4), excepting the provision, -(i)after the words "The owner or person Incharge of", the words "the goods and" shall be inserted; and(ii)after the words "the declaration duly verified by him to the owner or person Incharge of", the words "the goods and" shall be inserted;
