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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(2)(i) in Chhattisgarh Value Added Tax Rules, 2006

(i)If the registered dealer makes during the period of exemption any sale or purchase which is taxable, he shall, within fifteen days from the date of such sale or purchase give information thereof to the appropriate Commercial Tax Officer.