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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(2)(b) in The Chhattisgarh Value Added Tax Act, 2005

(b)any other dealer who has no turnover, if his aggregate of purchase prices of all the goods does not exceed such amount as may be prescribed.