PUNJAB GOVT. GAZ. (EXTRA), APRIL 1, 2014
(CHTR 11, 1936SAKA)
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
PARTI
NOTIFICATION
No.7-Leg./2014.-The following Act of the Legislature of the State of Puniab received the assent of the Governor of Punjab on the 25th Day of March, 2014, is hereby published for general information:
The Ist April, 2014
THE PUNJAB VALUE ADDED TAX (AMENDMENT) ACT, 2014
(Punjab Act No. 7 of 2014)
"29-A. further to amend the Punjab Value Added Tax Act, 2005.
29
AN
ACT
BE it enacted by the Legislature of the State of Punjab in the Sixty-fifth Year of the Republic of India, as follows:
Power to arrive
at settlement of
unpaid tax in
1. (1) This Act may be called the Punjab Value Added Tax Short title and (Amendment) Act, 2014.
case of any
discrepancy in
the discharge of
tax liabilities.
(2) It shall come into force on and with effect from the date of its publication in the Official Gazette.
2. In the Punjab Value added Tax Act, 2005, after section 29, the Insertion of new following section shall be inserted, namely:
Notwithstanding anything contained in any provision of this Act, the State Government, if satisfied that it is
necessary or expedient so to do in public interest,
may, for greater transparency, in order to ensure
compliance, notify any scheme for settlement of
unpaid tax in case ofany discrepancy in the discharge
of tax liabilities, subject to such terms and conditions, as may be notified in the Official Gazette.".
commencement.
(2) Notwithstanding such repeal, anything done or any action taken section 29-A in
Punjab Act 8 of
2005.
3. (1) The Punjab Value Added Tax (Third Amendment) Ordinance, Repeal and 2013 (Punjab Ordinance No. 12 of 2013), is hereby repealed. saving.
PUNJAB GOVT. GAZ. (EXTRA), APRIL 1,2014 20
( HTR 1 ,1936 SAKA)
PART 1
a
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The Ist April, 2014 No.7-Leg./2014.- The fol ing Act of t e Legislature of the State of Punjab received the assent of t e Governor of Punjab on t e 25th Day of March, 2014, is hereby published for general information:-
E NJ B ALUE DED ENDMENT) CT, 2014
( unjab Act No. 7 f 014) rt er end unjab alue dded ax Act, 2005. BE it enacted by the Legislature f t t unj ixty-fifth Year f epublic f India, l ws:-
1. (1) This ct be called the al Shorttitle and (Amendment) ct, 4.
commencement.
al n i t rom h its
bli at n n h f icial azet e.
2. In the Punjab Value added Tax Act, 20 a er se ion the In o o ew fo low n se o sh b in , ely:- Seaton -
u
"29-A. Notwithstanding anything contained in any provision of this 2005. Act the S G er ent, if satisfied that it is
Power to arri i i ici rloamve peces or ex i t so o do in publ interest,at settlement of ) unpaid tax in m for greater transparency, In order to ensure
case of any
discrep cy in : . . . .
the discharge of unpaidtaxincase of any discrepancy in the discharge tax liabilities. of tax liabilities, subject to such terms and conditions, co pli ce, notify any scheme for settlement of
as m y be no fied in the Official Gazette."
3. (1) The Punjab V ue A ed Tax (Third A ent O d n , Repeal and 2013 (Punjab Ordinan No 12 2 ) is hereby repealed. saving.
(2) N i such repeal, anything done or any action taken
1
PUNJAB GOVT. GAZ. (EXTRA), APRIL 1,2014
(CHTR 11, 1936 SAKA)
under the principal Act, as amended by the Ordinance referred to in sub oRetion (/), shall be deemed to have been done or taken under the principal Act, as amended by this Act.
30
H.P.S. MAHAL,
46/04-2014/Pb. Govt. Press, S.A.S. Nagar Secretary to Government of Punjab, Department of Legal and Legislative Afairs.
VT. GAZ. (EXTRA),APRIL 1,2014
C 11, 1936 A)
der the principal Act, as ame h r i ce o n - «ection (1), shall be e o a er the princi pal
ct, e de ct.
. . AL
Secretary to Government of Punjab, epart ent al egislati e f irs. 46%04-2014/Pb. Govt. Press, . . a
2