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 57(1)] [Section 57] [Entire Act] State of Chattisgarh - Subsection Section 57(1)(h) in Chhattisgarh Value Added Tax Rules, 2006 (h)be signed and verified by the appellant or applicant or an agent duly authorized by him in writing in this behalf in the following form, namely :-