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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(2)(b) in The Chhattisgarh Value Added Tax Act, 2005

(b)If a registered dealer during the year for which an option has been given by him contravenes any of the restrictions and conditions prescribed [***] [Omitted by C.G. Act No. 2 of 2006.] the option given by him shall stand revoked.