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[Cites 0, Cited by 0] [Section 71(4)] [Section 71] [Entire Act]

State of Chattisgarh - Subsection

Section 71(4)(b) in The Chhattisgarh Value Added Tax Act, 2005

(b)in respect of contravention of any rule, the Commissioner may impose a penalty not exceeding [ten thousand rupees] [Substituted 'five hundred rupees' by C.G. Act No. 13 of 2011, dated 3.5.2011.] :