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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(ii) in Chhattisgarh State Electricity Rules, 2006

(ii)The provisional assessment shall be made by the assessing officer and the provisional assessment order shall be served upon the person in occupation or possession or in charge of the place or premises in Form 5.