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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Chattisgarh - Subsection

Section 21(1)(a) in The Chhattisgarh Value Added Tax Act, 2005

(a)the Commissioner, may, subject to such conditions and restrictions as may be prescribed, assess the tax due from any dealer for any part of a year;