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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Chattisgarh - Subsection

Section 36(3)(a) in Chhattisgarh Value Added Tax Rules, 2006

(a)the cheque or bank draft shall be crossed and made payable to the Government of Chhattisgarh with the following endorsement :-