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 73] [Entire Act] State of Chattisgarh - Subsection Section 73(6) in Chhattisgarh Value Added Tax Rules, 2006 (6)The order of disposal of the goods or the vehicle along with the goods by way of sale shall be in Form 64 and a copy of the order shall be served on the transporter.
