Section 27(1)(iv) in The Chhattisgarh Vanijyik Kar Niyam, 1995

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State of Chattisgarh - Subsection

Section 27(1)(iv) in The Chhattisgarh Vanijyik Kar Niyam, 1995

(iv)At the time of assessment, the selling dealer shall produce a declaration a Form 32 or 33, as the case may be, duly filled in and signed by the purchasing registered dealer and the copies or counterfoils of the relevant cash memoranda or bills or other relevant documents in support of his claim. A declaration in Form 32 or 33 may cover more than one transaction of sale, provided the total sale price covered by the declaration does not exceed rupees one lac.

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State of Chattisgarh - Subsection

Section 27(1)(iv) in The Chhattisgarh Vanijyik Kar Niyam, 1995