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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(3) in Chhattisgarh Value Added Tax Rules, 2006

(3)A claim made by a commission agent under sub-clause (ii) of clause (b) of sub-section (2) of Section 6 shall be supported by a declaration in Form 4 issued by the principal and shall be admitted as proof in support of such claim.