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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Chattisgarh - Subsection

Section 79(1)(a) in Chhattisgarh Value Added Tax Rules, 2006

(a)Every dealer desirous of raising a question for determination of the rate of tax on any goods, shall make an application to the Commissioner.