Section 49(1)(d) in The Chhattisgarh Vanijyik Kar Niyam, 1995

[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Chattisgarh - Subsection

Section 49(1)(d) in The Chhattisgarh Vanijyik Kar Niyam, 1995

(d)a dealer fails to pay the tax assessed or penalty imposed on him or any other amount due from him within the time specified therefore in the notice of demand and the dealer has not obtained any order under sub-section (8) of Section 32 or has failed to pay tax or penalty in accordance with the order passed under sub- section (8) of Section 32; or

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State of Chattisgarh - Subsection

Section 49(1)(d) in The Chhattisgarh Vanijyik Kar Niyam, 1995