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

State of Chattisgarh - Subsection

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

(g)If for reasons to be recorded in writing the Commercial Tax Officer is not satisfied that the applicant requires the books of declaration forms in such numbers as he applied for, he may issue such forms in such lesser number as, in his opinion, would satisfy the reasonable requirements of the applicant.