Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Chattisgarh - Subsection Section 36(b) in The Chhattisgarh Value Added Tax Act, 2005 (b)if the dealer had no previous intimation of the date of hearing, within thirty days from the date of service of such order,
