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

State of Chattisgarh - Subsection

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

(g)the manner and period in which input tax rebate shall be claimed by or be. allowed to a registered dealer under Section 13;