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 39(5)] [Section 39] [Entire Act] State of Chattisgarh - Subsection Section 39(5)(ii) in The Chhattisgarh Value Added Tax Act, 2005 (ii)For the purpose of this sub-section "month" shall mean thirty days.