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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Chattisgarh - Subsection

Section 71(2)(x) in The Chhattisgarh Value Added Tax Act, 2005

(x)the form and the manner in which, the authority by whom, the time within which and the period for which tax clearance certificate shall be issued under Section 65;