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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Chattisgarh - Subsection

Section 71(2)(s) in The Chhattisgarh Value Added Tax Act, 2005

(s)
(i)the manner in which appeal may be filed under Section 48 and sub-sections (4) and (6) of Section 49;
(ii)the procedure to be followed by the Appellate Deputy Commissioner or the [Tribunal] [Substituted by C.G. Act No. 2 of 2006.] in disposing of appeals under sub-section (6) of Section 48;
(iii)the form of notice under sub-section (3) of Section 49;
(iv)the procedure for and other matters including fees incidental to the disposal of appeals, applications for revision or rectification of mistake under Section 48, 49 or 56 and other miscellaneous applications or petitions for relief under this Act;
(v)the value of the Court fee stamps which an appeal or application for revision shall bear, under Section 51;