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[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

State of Chattisgarh - Subsection

Section 49(3)(a) in The Chhattisgarh Value Added Tax Act, 2005

(a)no proceeding shall be initiated under this sub-section after the expiry of three calendar years from the date of the order sought to be revised;