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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(2) in Chhattisgarh Value Added Tax Rules, 2006

(2)A dealer required to get himself registered under clause (a) of sub-section (2) of Section 16 shall apply for grant of Registration Certificate in the manner laid down in Rule 11 within thirty days of the date specified in the said clause.