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 43] [Entire Act] State of Chattisgarh - Subsection Section 43(3) in Chhattisgarh Value Added Tax Rules, 2006 (3)The tax demanded in the notice in Form 38 shall be payable within seven days from the date of the service of the notice.
