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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Chattisgarh - Subsection

Section 71(2)(j) in The Chhattisgarh Value Added Tax Act, 2005

(j)
(i)the conditions and restrictions subject to which assessment may be made for part of a year;
(ii)the form of notice and manner in which tax shall be assessed/re-assessed under sub-sections (4), (5) and (6) of Section 21 and re-assessed under Section 22;