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 68] [Entire Act] State of Chattisgarh - Subsection Section 68(1) in Chhattisgarh Value Added Tax Rules, 2006 (1)The form of notice under clause (b) of sub-section (6) of Section 57 shall be in Form 58
