Section 52 in The Chhattisgarh Value Added Tax Act, 2005
52. Application of Sections 4 and 12 of the Limitation Act, 1963.
- In computing the period laid down under Sections 48, 49 and 55 the provisions of Sections 4 and 12 of the Limitation Act, 1963 (No. 36 of 1963), so far as may be, shall apply.
