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[Cites 0, Cited by 0] [Section 25(11)] [Section 25] [Entire Act]

State of Chattisgarh - Subsection

Section 25(11)(c) in The Chhattisgarh Value Added Tax Act, 2005

(c)Every notice issued or order passed in exercise of the powers conferred by clause (b), shall for the purpose of Sections 48, 49, 55, 56 and 66 of this Act be deemed to be a notice issued or an order passed under this Act.