Section 22(1)(e) in The Chhattisgarh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Chattisgarh - Subsection

Section 22(1)(e) in The Chhattisgarh Value Added Tax Act, 2005

(e)is rendered erroneous and prejudicial to the interest of revenue consequent to or in the light of any judgment or order of any Court or [Tribunal] [Substituted by C.G. Act No. 2 of 2006.], which has become final,

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State of Chattisgarh - Subsection

Section 22(1)(e) in The Chhattisgarh Value Added Tax Act, 2005