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 24] [Entire Act] State of Chattisgarh - Subsection Section 24(6) in The Chhattisgarh Value Added Tax Act, 2005 (6)No person who has been dismissed from Government service shall be qualified to represent any dealer under sub-section (1).
