Legal Document View

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
[Cites 0, Cited by 0] [Section 11AA(5)] [Section 11AA] [Entire Act]

State of Chattisgarh - Subsection

Section 11AA(5)(a) in The Chhattisgarh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976

(a)The notice for assessment shall be in Form X-C and the date fixed for compliance therewith shall not be ordinarily earlier than 15 days from the date of service thereof.