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 2] [Entire Act] State of Chattisgarh - Subsection Section 2(h) in The Chhattisgarh Value Added Tax Act, 2005 (h)The expression "declared goods" shall have the meaning assigned to it in the Central Sales Tax Act, 1956 (No. 74 of 1956);
