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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Chattisgarh - Subsection

Section 3A(1) in The Chhattisgarh Value Added Tax Act, 2005

(1)Subject to such rules as may be made in this behalf, the State Government may, by notification, with effect from a date specified therein, constitute Tribunal to exercise the powers and perform the functions conferred on the Tribunal by or under the Act.