Section 74(2)(b) in Chhattisgarh Value Added Tax Rules, 2006

[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Chattisgarh - Subsection

Section 74(2)(b) in Chhattisgarh Value Added Tax Rules, 2006

(b)For obtaining the declaration forms referred to in sub-rule (1), every registered dealer shall apply in writing in Form 65 to the appropriate Commercial Tax Officer stating his requirement of such forms and shall furnish such other particulars, statements and information and produce such other documents as the Commercial Tax Officer may require for the purpose of satisfying himself about bonafide use of such forms issued on previous occasions and the bonafide nature of his requirement of forms on the present occasion.

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State of Chattisgarh - Subsection

Section 74(2)(b) in Chhattisgarh Value Added Tax Rules, 2006