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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Chattisgarh - Subsection

Section 16(3) in Chhattisgarh Value Added Tax Rules, 2006

(3)Where any person holding a Registration Certificate issued under Section 18 of the Act, makes an application for amendment of Registration Certificate, the Registering Authority, after making such enquiry as it deems necessary, shall amend the Registration Certificate.