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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Chattisgarh - Subsection

Section 19(2) in Chhattisgarh Value Added Tax Rules, 2006

(2)If any such dealer dies before submitting his Registration Certificate under clause (a) or clause (b) of sub-rule (1) his legal representative shall submit the said certificate and the certified copies thereof, if any, to the Registering Authority within the period mentioned in sub-rule (1).Chapter - VI