Section 95(2) in The Chhattisgarh Vanijyik Kar Niyam, 1995

[Cites 0, Cited by 0] [Section 95] [Entire Act]

(2)[ The fee required to be paid by a registered dealer under the provisions of sub-section (2) of Section 44 shall be as under:

(i) Upto the turnover of Five lacs	Rs. twenty	Nil
(ii) Turnover exceeding five lacs	Rs. twenty	Rs. 1000 + 0.025% of the amount by which five lacs the yearlyturnover exceeds Rs. twenty]

[[Sub-rule (2) substituted by Notification No.8. dated 9.2.99 w.e.f. 9.2.99. Earlier to substitution it read as under:

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