Section 30(2)(a) in The Chhattisgarh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Chattisgarh - Subsection

Section 30(2)(a) in The Chhattisgarh Value Added Tax Act, 2005

(a)the tax payable under this Act by such firm, association or family for the period upto the date of such discontinuance may be assessed and determined as if no such discontinuance had taken place; and

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State of Chattisgarh - Subsection

Section 30(2)(a) in The Chhattisgarh Value Added Tax Act, 2005