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[Cites 0, Cited by 0] [Section 21(7)] [Section 21] [Entire Act]

State of Chattisgarh - Subsection

Section 21(7)(i) in The Chhattisgarh Value Added Tax Act, 2005

(i)The assessment in respect of a registered dealer referred to in clause (a) of sub-section (4) shall be made within a period of [two] [Substituted by C.G. Act No. 26 of 2006.] calendar year from the end of the period for which the assessment is to be made;