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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Chattisgarh - Subsection

Section 56(5) in The Chhattisgarh Value Added Tax Act, 2005

(5)Where any such rectification has the effect of enhancing the amount of the tax or reducing the amount of the refund, the Commissioner shall recover the amount due from the dealer in the manner provided in Section 25.Chapter-XI Detection and Prevention of Tax Evasion