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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Chattisgarh - Subsection

Section 74(10) in Chhattisgarh Value Added Tax Rules, 2006

(10)The Commissioner, may from time to time, by order specify the procedure regarding printing and distribution of the declaration lorms, issue of transit pass as required, presentation and collection of declaration forms, and other documents at the check post and proper functioning of the check post.