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[Cites 0, Cited by 0] [Section 16(10)] [Section 16] [Entire Act]

State of Chattisgarh - Subsection

Section 16(10)(d) in The Chhattisgarh Value Added Tax Act, 2005

(d)a registered dealer is in arrears of tax or penalty or any other sum due under this Act or under the Act repealed by this Act; or