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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Chattisgarh - Subsection

Section 19(4)(d) in The Chhattisgarh Vanijyik Kar Niyam, 1995

(d)[ Every registered dealer required to furnish return under clause (B) of sub-rule (1) shall furnish for the whole year, a copy of goods account, purchase list, computation sheet, documents relating to deductions shown in return and challan of payment of tax alongwith the last return for the year.] [Inserted by Notification No. 17, dated 30-5-2001.]