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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Chattisgarh - Subsection

Section 61(1) in The Chhattisgarh Value Added Tax Act, 2005

(1)Every transporter transporting any goods by road in the State of Chhattisgarh shall carry with him an invoice, bill or challan or any other document, by whatever name called, issued by the consignor of the goods giving such particulars as may be prescribed.