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[Cites 0, Cited by 0] [Section 25(9)] [Section 25] [Entire Act]

State of Chattisgarh - Subsection

Section 25(9)(b) in The Chhattisgarh Value Added Tax Act, 2005

(b)If the dealer or person does not comply with any order passed by the State Government, the Commissioner shall impose on him penalty under sub-section (8).