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 24(2)] [Section 24] [Entire Act] State of Chattisgarh - Subsection Section 24(2)(e) in Chhattisgarh Value Added Tax Rules, 2006 (e)has not submitted all the returns for the year immediately preceding the year in respect of which the permission is sought.