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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Chattisgarh - Subsection

Section 71(2)(l) in The Chhattisgarh Value Added Tax Act, 2005

(l)
(i)the manner in which, the time within which and the intervals at which the tax shall be paid under sub-section (1) of Section 25;
(ii)the manner in which the amount of tax due shall be paid to Government under sub-section (2) of Section 25 and the terms and conditions subject to which permission for payment by book adjustment may be granted under sub-section (4) of Section 25;
(iii)the form of notice to be issued under sub-section (5) of Section 25;
(iv)the restrictions and conditions subject to which further time may be granted by the Commissioner under sub-section (7) of Section 25;
(v)the manner in which and the period within which the Commissioner shall inform the dealer or person and the authority regarding recovery of arrears of tax under sub-section (11) of Section 25;
(vi)the form of notice and the manner in which and time within which the tax payable in advance shall be paid under sub-section (3) of Section 26;
(vii)the manner in which any amount deducted by the purchaser or the person letting out the contract shall be paid and adjusted under sub-sections (4) and (5) of Section 27, the form of certificate to be issued under sub-section (3) of Section 27 and the form and manner in which the authority to whom and the period within which statement shall be furnished under sub-section (8) of the said section;
(viii)the form and manner in which and the authority by whom the certificate shall be issued under Section 28;
(ix)the form of notice to be given under sub-section (1) of Section 29;