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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(1)(g) in The Chhattisgarh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976

(g)[ "Value Added Tax Act" means the Chhattisgarh Value Added Tax Act, 2005 (No. 2 of 2995);] [Substituted by C.G. Act No. 18 of 2006 (w.e.f. 1 -4-2006).]
(gg)[ "Registered dealer" means dealer registered under the [Chhattisgarh Value Added Tax Act, 2005 (No. 2 of 2005)] [Inserted by Act No. 36 of 1997 (w.e.f. 1-10-1997).];