Section 27(3)(iii) in The Chhattisgarh Vanijyik Kar Niyam, 1995

[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

State of Chattisgarh - Subsection

Section 27(3)(iii) in The Chhattisgarh Vanijyik Kar Niyam, 1995

(iii)The selling dealer produces at the time of his assessment the copy or the counterfoil of the relevant rash memorandum or bill or other relevant document in support thereof and a true declaration or declarations obtained under clause (ii).

Legal Document View

Unlock Advanced Research with PRISMAI

State of Chattisgarh - Subsection

Section 27(3)(iii) in The Chhattisgarh Vanijyik Kar Niyam, 1995