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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(1) in Chhattisgarh Value Added Tax Rules, 2006

(1)Any dealer, other than a registered dealer, required to do so by the Commissioner by issue of a notice in Form 16 shall furnish to the appropriate Commercial Tax Officer within thirty days from the date of service of such notice a return or returns in Form 17.