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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Chattisgarh - Subsection

Section 16(2)(a) in The Chhattisgarh Value Added Tax Act, 2005

(a)Every dealer other than a dealer to whom sub-section (1) applies shall get himself registered within the prescribed period from the date on which his turnover in a year first exceeds the limits prescribed under sub-section (1) of Section 4;