Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 79] [Entire Act] State of Chattisgarh - Subsection Section 79(3) in Chhattisgarh Value Added Tax Rules, 2006 (3)Separate application shall be made for each of the goods in respect of which determination of the rate of tax is sought.
