Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Chattisgarh - Subsection Section 35(3) in Chhattisgarh Value Added Tax Rules, 2006 (3)A dealer to whom permission has been granted under Rule 24 to furnish return for different period, shall pay the tax for such period by the dates specified in the order in Form 22.
