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 20] [Entire Act] State of Chattisgarh - Subsection Section 20(4) in The Chhattisgarh Value Added Tax Act, 2005 (4)The State Government may, subject to such conditions as may be specified, exempt any person or class of persons from furnishing returns.
