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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Chattisgarh - Subsection

Section 73(7) in Chhattisgarh Value Added Tax Rules, 2006

(7)The goods/vehicle required to be disposed of by way of sale under sub-section (15) of Section 58 shall be disposed of by way of sale in the manner laid down by or under the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959).