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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Chattisgarh - Subsection

Section 74(2)(c) in Chhattisgarh Value Added Tax Rules, 2006

(c)The application in Form 65 shall be accompanied by a copy of the treasury-receipted challan in Form 34 in respect of the fee payable therefor under clause (a) :