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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(3) in Chhattisgarh Value Added Tax Rules, 2006

(3)An exemption certificate granted under sub-rule (1) may, on an application made in Form 19 by the dealer in this behalf, one month before the date of expiry of the period of exemption be renewed for one year at a time.