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 33] [Entire Act] State of Chattisgarh - Subsection Section 33(2) in Chhattisgarh Value Added Tax Rules, 2006 (2)The A' and 'B' class of files shall be preserved for 6 years, from the date of the final disposal of the case.
