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

State of Chattisgarh - Subsection

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

(f)the rate for the purpose of determination of the lumpsum to be paid, the manner in which the lumpsum may be determined and the time within which and the manner in which the payment of such lumpsum may be made under sub-sections (1) and (2) of Section 10;