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[Cites 0, Cited by 0] [Section 58(6)] [Section 58] [Entire Act]

State of Chattisgarh - Subsection

Section 58(6)(a) in The Chhattisgarh Value Added Tax Act, 2005

(a)in respect of which there is no declaration under sub-section (4) or any such declaration filed is false or incorrect either in respect of the kind of goods or the quantity or value thereof; or