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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(1)(g) in Chhattisgarh Value Added Tax Rules, 2006

(g)"Government Treasury" in relation to a dealer-
(i)having one place of business, means the treasury' or any sub-treasury within the district in which his place of business is situated; and
(ii)having more than one place of business, means the treasury or any sub-treasury within the district in which his principal place of business is situated;