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[Cites 0, Cited by 0] [Section 64(1)] [Section 64] [Entire Act]

State of Chattisgarh - Subsection

Section 64(1)(g) in The Chhattisgarh Value Added Tax Act, 2005

(g)fails or neglects to issue bill, invoice or cash memorandum or to keep or preserve the counterfoil of the bill, invoice or cash memorandum as required under Section 42;