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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Chattisgarh - Subsection

Section 58(18) in The Chhattisgarh Value Added Tax Act, 2005

(18)The consignor or the consignee shall preserve the copy of the declaration and other documents relating to the goods covered by the declaration for such period as may be prescribed and produce them before the Assessing Authority whenever demanded by it within that period.