Section 49 in Chhattisgarh Value Added Tax Rules, 2006
49. Submission of refund adjustment order with the return.
- In support of any claim for payment of tax payable according to any return by adjustment under Rule 48, the dealer shall attach a copy of the refund adjustment order to such return to be furnished by him under the Act or under the Central Sales Tax Act, 1956 (No. 74 of 1956).
