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[Cites 0, Cited by 0] [Section 42B] [Entire Act]

State of Chattisgarh - Subsection

Section 42B(2) in The Chhattisgarh Vanijyik Kar Niyam, 1995

(2)Notwithstanding anything contained in sub-rule (1), every person referred to shall furnish the return for every quarter by due date, even if no tax is in that sub-rule deducted from suppliers/contractors.