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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Chattisgarh - Subsection

Section 51(2) in The Chhattisgarh Vanijyik Kar Niyam, 1995

(2)An order imposing a penalty or fee as the case may be under any of the provisions of the Act, or of the Rules made there under in respect of any period may be incorporated in the order of assessment relating to that period unless it is passed separately.