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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Chattisgarh - Subsection

Section 24(4)(iii) in Chhattisgarh Value Added Tax Rules, 2006

(iii)the return for such different period shall be accompanied by a copy of challan in Form 34 in respect of lax paid for the quarter or quarters of the period to which such return relates;