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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Chattisgarh - Subsection

Section 48(3) in Chhattisgarh Value Added Tax Rules, 2006

(3)The refund adjustment order shall be made out in triplicate, one copy shall be issued to the dealer, second copy marked at top as 'for use in treasury only' shall be sent to the Treasury Officer and the third copy shall be retained by the authority issuing such order.