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[Cites 0, Cited by 0] [Section 27] [Entire Act]

UT Chandigarh - Subsection

Section 27(5) in The Punjab Value Added Tax Act, 2005

(5)Any deduction made in accordance with the provisions of this section and credited into the Government Treasury, shall be treated as payment towards the tax payable on behalf of the person from whose bills and invoices, the deduction has been made and credit shall be given to him for the amount so deducted on the production of the certificate, in the prescribed form in this regard.