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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Chattisgarh - Subsection

Section 71(2)(z) in The Chhattisgarh Value Added Tax Act, 2005

(z)
(i)the manner and period in which input tax rebate shall be claimed or be allowed under Section 73;
(ii)the form and manner in which and the period within which the particulars of the stock of goods shall be furnished under sub-section (i) of Section 73;