Section 20(1) in The Chhattisgarh Vanijyik Kar Niyam, 1995
(1)[.........] [[Sub-rule (1) deleted w.e.f. 01.04.2004 by Notification No.16 dated 23.02.2004. Prior to deletion it read as under:-'Every dealer who is registered under Section 22 or Section 23 or Section 24 on or after the commencement of the Act shall file return for each month or part thereof for a period of 24 months commencing from the date of validity of his registration certificate. The return for each month shall be filed within fifteen days of its expiry.']]
