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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Chattisgarh - Subsection

Section 3A(3) in The Chhattisgarh Value Added Tax Act, 2005

(3)Subject to the previous approval of the State Government, the Tribunal may, from time to time, make regulations not inconsistent with the provisions of this Act regulating the procedure and disposal of its business.]Chapter-III Incidence of Tax