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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Chattisgarh - Subsection

Section 32(2) in Chhattisgarh Value Added Tax Rules, 2006

(2)An order imposing a penalty under any of the provisions of the Act, or of the rules made thereunder in respect of any period may be incorporated in the order of assessment relating to that period unless it is passed separately.