Section 41 in Chhattisgarh Value Added Tax Rules, 2006
41. Notice for recovery of modified amount under sub-section (12) of Section 25.
- The intimation required to be given to the dealer or the person, as the case may be, and the authority by whom or under whose order the recovery is to be made, shall as far as possible, be in Form 37 and shall be given within six months from the dale of order passed in appeal or revision under Section 48 or Section 49 or on rectification of mistake under Section 56.
