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

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

State of Chattisgarh - Subsection

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

(v)

(i)the conditions subject to which the Commissioner may require the production of accounts, register or documents or to furnish any other information under sub-section (3) of Section 57;

(ii)the form of notice to be served under clause (b) of subsection (6) of Section 57;

(iii)the manner in which goods shall be disposed off under clause (f) of sub- section (6) of Section 57;

(iv)

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State of Chattisgarh - Subsection

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