Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Chattisgarh - Subsection Section 18(1) in The Chhattisgarh Value Added Tax Act, 2005 (1)Every person, liable for deduction of tax at source under Section 27, shall obtain a certificate of registration from the Commissioner in such manner and form as may be prescribed.
