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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Chattisgarh - Subsection

Section 71(2)(h) in The Chhattisgarh Value Added Tax Act, 2005

(h)
(i)the manner in which a dealer shall gel himself registered under sub-sections (P and (2) and the period within which a dealer shall get himself registered under clause (a) of sub- section (2) of Section 16, the form and manner in which the application for grant of a registration certificate shall be made under sub-section (3) of Section 16;
(ii)the form of a registration certificate under sub-section (4) of Section 16 and the manner of granting a registration certificate and verification of the particulars given in the application for grant of registration certificate under the said sub-section;
(iii)the time within which and the authority to whom information regarding the changes of business shall be furnished under sub-section (8) of Section 16;
(iv)[ Omitted] [Omitted by C.G. Act No. 26 of 2006.]
(v)the form and manner in which registration certificate shall be granted under sub-section (1) of Section 18;