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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(2)(ii) in Chhattisgarh Value Added Tax Rules, 2006

(ii)The registered dealer shall furnish the returns by the date and in the manner prescribed under these rules, beginning with the period commencing with the quarter during which the sale or purchase aforesaid takes place.