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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(3) in Chhattisgarh Value Added Tax Rules, 2006

(3)An application for grant of Registration Certificate under Section 18 shall be made in Form 14 to the registering authority and shall be signed and verified in the manner laid down in clauses (i) and (ii) of sub-rule (1).