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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Chattisgarh - Subsection

Section 21(2)(ii) in The Chhattisgarh Value Added Tax Act, 2005

(ii)revised return for any quarter or quarters of such year, in the prescribed manner and within the prescribed time or before the date on which the return for the first quarter of the subsequent year becomes due;