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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Chattisgarh - Subsection

Section 16(7) in The Chhattisgarh Value Added Tax Act, 2005

(7)Every dealer who at the commencement of this Act holds a registration certificate under the provisions of the Act repealed by this Act shall, on such commencement, be deemed, to be a dealer registered and holding a registration certificate under this Section.