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 20] [Entire Act] State of Chattisgarh - Subsection Section 20(1) in The Chhattisgarh Value Added Tax Act, 2005 (1)Every person registered under Section 18 shall furnish a return in such form, in such manner, for such period by such dates and to such authority as may be prescribed.
