Section 55(2)(b) in The Chhattisgarh Value Added Tax Act, 2005

[Cites 0, Cited by 1] [Section 55(2)] [Section 55] [Entire Act]

(b)apply to the High Court to require the [Tribunal] [Substituted by C.G. Act No. 2 of 2006.] to make a reference.

Legal Document View