Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Chattisgarh - Subsection

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

(c)the cheque or bank draft shall be payable on the date of presentation and shall not be postdated;