Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15B(3)] [Section 15B] [Entire Act] State of Chattisgarh - Subsection Section 15B(3)(ii) in The Chhattisgarh Value Added Tax Act, 2005 (ii)any dealer or class of dealers from any provision of the repealed Act or the provision of any rule made there under,