Section 80 in Chhattisgarh Value Added Tax Rules, 2006
80. Furnishing of statement of goods held in stock on the date of commencement of the Act under Section 73.
- A registered dealer shall furnish a statement in Form 74 in respect of goods, specified in Schedule-11 held in stock by him on the date of commencement of the Act and such statement shall be furnished by him to the appropriate Commercial Tax Officer within [31 si May, 2006] [Substituted by Notification No. F-10-44/2010/CT/V (61), dated 26-8-2010.] days of such date.
