Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15A] [Entire Act] State of Chattisgarh - Subsection Section 15A(3) in The Chhattisgarh Value Added Tax Act, 2005 (3)Every notification issued under sub-section (1) shall, as soon as may be. be laid on the table of the legislative Assembly.
