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[Cites 0, Cited by 0] [Section 48(4)] [Section 48] [Entire Act]

State of Chattisgarh - Subsection

Section 48(4)(i) in The Chhattisgarh Value Added Tax Act, 2005

(i)by the [Additional Commissioner or] [Inserted by C.G. Act No. 13 of 2011, dated 3.5.2011.] Appellate Deputy Commissioner under sub-section (1), unless out of the total balance due from the dealer,-