Section 60 in The Chhattisgarh Vanijyik Kar Niyam, 1995
60. Submission of refund adjustment order with the return.
- In support of any claim for deduction according to Rule 59, the dealer shall attach his copy of the refund adjustment order to the next return to be furnished by him under the Act or under the Central Sales Tax Act, 1956 (No. 74 of 1956) or under the Chhattisgarh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 (No. 52 of 1976) or to the challan showing the credit into the treasury of the amount of which a notice under sub-section (6) of Section 32 or under the relevant provisions contained in the Central Sales Tax Act, 1956 (No. 74 of 1956), or under the Chhattisgarh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 (No. 52 of 1976), as the case may be, has been issued.
