Section 19(1)(a) in The Chhattisgarh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Chattisgarh - Subsection

Section 19(1)(a) in The Chhattisgarh Value Added Tax Act, 2005

(a)

(i)Every such dealer as may be required so to do by the Commissioner by notice served in the prescribed manner; and

(ii)every registered dealer; and

(iii)every dealer whose registration certificate has been cancelled under clause (d) or clause (e) of sub-section (10) of Section 16, shall furnish return in such form, in such manner, for such period, by such dales and to such authority as may be prescribed :

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State of Chattisgarh - Subsection

Section 19(1)(a) in The Chhattisgarh Value Added Tax Act, 2005