Section 74AA(2)(b) in The Chhattisgarh Vanijyik Kar Niyam, 1995

[Cites 0, Cited by 0] [Section 74AA(2)] [Section 74AA] [Entire Act]

State of Chattisgarh - Subsection

Section 74AA(2)(b) in The Chhattisgarh Vanijyik Kar Niyam, 1995

(b)For obtaining the declaration forms referred to in sub-rule (1), every registered dealer shall apply in writing in Form 59-A-2 to the appropriate Commercial Tax officer stating his requirement of such forms and shall furnish such other particulars, statements and information and produce such other documents as the Commercial Tax Officer may require for the purpose of satisfying himself about his bonafide use of such forms issued to the applicant on previous occasions and the bonafide nature of his requirement of forms on the present occasion.

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State of Chattisgarh - Subsection

Section 74AA(2)(b) in The Chhattisgarh Vanijyik Kar Niyam, 1995