Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Chattisgarh - Subsection

Section 73(4) in Chhattisgarh Value Added Tax Rules, 2006

(4)If the amount of penalty imposed under sub-section (13) of Section 58 is not paid within thirty days of the service of the order, the check post officer shall serve on the transporter a notice in Form 63 to show cause why the goods or the vehicle along with the goods should not be disposed of by way of sale.