Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46] [Entire Act] State of Chattisgarh - Subsection Section 46(3) in Chhattisgarh Value Added Tax Rules, 2006 (3)The person from whom the forfeited amount had been unauthorisedly collected shall make an application in Form 46 for claiming the refund of such amount.Chapter - VII
