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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Chattisgarh - Subsection

Section 71(2)(k) in The Chhattisgarh Value Added Tax Act, 2005

(k)
(i)the fee on payment of which a tax practitioner or a person entitled to appear as a tax practitioner shall get himself enroled under sub-section (3) of Section 24;
(ii)the form of enrolment certificate under sub-section (4) of Section 24;