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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Chattisgarh - Subsection

Section 71(1)(ii) in Chhattisgarh Value Added Tax Rules, 2006

(ii)Full name and address with number of registration certificate under the Chhattisgarh Value Added Tax Act, 2005 (No. 2 of 2005) if any, of the consignee;