Section 29(1)(b) in The Chhattisgarh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Chattisgarh - Subsection

Section 29(1)(b) in The Chhattisgarh Value Added Tax Act, 2005

(b)any person who holds or may subsequently hold any money for or on account of such dealer or person, to pay to the Government under this sub-section, either forthwith or upon the money becoming due or being held, or within the time specified in the notice (not being before the money becomes due or is held), so much of the money, as is equal the amount due from the dealer or person in respect of the arrears of the tax, interest and penalty under this Act or the whole of the money when it is less than that amount.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Chattisgarh - Subsection

Section 29(1)(b) in The Chhattisgarh Value Added Tax Act, 2005