Section 49(7)(a) in The Chhattisgarh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 49(7)] [Section 49] [Entire Act]

State of Chattisgarh - Subsection

Section 49(7)(a) in The Chhattisgarh Value Added Tax Act, 2005

(a)the dealer has exhausted the remedies available to him under Section 36, Section 48, sub-section (1) of this section or Section 56, as the case may be, or the period within which any remedy under the aforesaid provisions can be sought has expired, and/or

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State of Chattisgarh - Subsection

Section 49(7)(a) in The Chhattisgarh Value Added Tax Act, 2005