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[Cites 0, Cited by 1] [Section 49] [Entire Act]

State of Chattisgarh - Subsection

Section 49(4) in The Chhattisgarh Value Added Tax Act, 2005

(4)Any dealer or person objecting to an order passed by the Commissioner under sub-section (3) may appeal to the [Tribunal] [Substituted by C.G. Act No. 2 of 2006.] within sixty days of the date on which the order is communicated to him.