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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Chattisgarh - Subsection

Section 19(1)(b) in The Chhattisgarh Value Added Tax Act, 2005

(b)Every dealer required to furnish returns, under clause (a), shall furnish a statement in such forms and manner for such period, by such dale and to such authority as may be prescribed.