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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(1)(b) in Chhattisgarh Value Added Tax Rules, 2006

(b)A dealer who desires to obtain registration certificate voluntarily under clause (c) of sub-section (2) of Section 16 or a person, an intending manufacturer who desires to obtain Registration Certificate under clause (d) of sub-section (2) of Section 16 may make an application in Form 10 in the manner laid down in clause (a) to the Registering Authority.