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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Chattisgarh - Subsection

Section 24(9) in The Chhattisgarh Value Added Tax Act, 2005

(9)If any Advocate or Chartered Accountant is found guilty of misconduct in connection with any proceeding under this Act or the Act repealed by this Act, the Commissioner shall refer the matter to the authority empowered to take disciplinary action against the persons of these professions for taking appropriate action.