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[Cites 0, Cited by 0] [Section 44(4)] [Section 44] [Entire Act]

State of Chattisgarh - Subsection

Section 44(4)(b) in Chhattisgarh Value Added Tax Rules, 2006

(b)On receipt of the report of the Commercial Tax Officer the Deputy Commissioner shall after satisfying himself about the correctness of the particulars given in the application and after condoning the delay, if any and recording in writing reasons therefor, grant to the applicant certificate in Form 42 within fifteen days of the report from the Commercial Tax Officer.