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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Chattisgarh - Subsection

Section 25(2) in The Chhattisgarh Value Added Tax Act, 2005

(2)Before any registered dealer furnishes any return as required by sub-section (1) of Section 19, he shall pay in the prescribed manner and time, the full amount of tax payable according to such return and the amount of interest under sub-section (4) of Section 19, if any payable by him.