Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Chattisgarh - Subsection Section 26(2) in Chhattisgarh Value Added Tax Rules, 2006 (2)Every person referred to in sub-rule (1) shall furnish return even if no tax is payable by him for any quarter.
