Section 3(1)(b) in The Chhattisgarh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

(b)Appellate Deputy Commissioner or Additional Appellate Deputy Commissioner of [Commercial Tax] [Substituted by C.G. Act No. 2 of 2006.];

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