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[Cites 0, Cited by 0] [Section 42B] [Entire Act]

State of Chattisgarh - Subsection

Section 42B(3) in The Chhattisgarh Vanijyik Kar Niyam, 1995

(3)Every return to be furnished under sub-rule (1) shall be accompanied by receipted challan in token of the payment in accordance with the provision of Sections 34 and 35, of the tax payable by the person according to such return.]