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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Chattisgarh - Subsection

Section 36(3)(b) in Chhattisgarh Value Added Tax Rules, 2006

(b)the cheque or bank draft shall be tendered to the bank along with challan in Form 34 or 35, as the case may be, in five copies duly filled in. Encashment of the cheque or bank draft and crediting of the amount of such cheque or bank draft into Government account shall be governed by the rules of the bank for the time being in force;