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 6] [Entire Act] State of Chattisgarh - Subsection Section 6(1) in Chhattisgarh Value Added Tax Rules, 2006 (1)The proceeding for determination of liability of a dealer under sub-section (1) of Section 5 shall be initiated by issue of notice in Form 1.
