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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(2)(c) in Chhattisgarh Value Added Tax Rules, 2006

(c)[ A dealer, registered under the State Act, whose annual gross turnover exceeds Rupees forty lacs, shall compulsorily file the return electronically.] [Inserted by Notification No. F-10/32/2010/CT/V (51), dated 25-6-2010 (w.e.f. 1-7-2010).]