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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Chattisgarh - Subsection

Section 44(2)(a) in Chhattisgarh Value Added Tax Rules, 2006

(a)For the amount deducted under sub-section (1) of Section 27, the purchaser shall issue a certificate in Form 39 in duplicate to the dealer supplying goods to the Central Government or the State Government within ten days of the deposit of such amount under the provision of sub-rule (1).