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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Chattisgarh - Subsection

Section 30(1)(g) in Chhattisgarh Value Added Tax Rules, 2006

(g)an assessment is rendered erroneous and prejudicial to the interest of revenue consequent to or in the light of any judgment or order of any Court or Tribunal, which has become final,