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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Chattisgarh - Subsection

Section 78(1) in Chhattisgarh Value Added Tax Rules, 2006

(1)Any dealer required to produce a tax clearance certificate under Section 65 shall make an application in Form 72 to the appropriate Commercial Tax Officer for grant of such certificate and shall obtain a written acknowledgment therefor.