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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Chattisgarh - Subsection

Section 35(2)(b) in Chhattisgarh Value Added Tax Rules, 2006

(b)The balance of the amount of tax due from him for a quarter, according to the returns, shall be paid on or before the date prescribed for furnishing for such return.