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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Chattisgarh - Subsection

Section 26(1)(a) in The Chhattisgarh Value Added Tax Act, 2005

(a)the Commissioner may, if the tax payable by such dealer in a year docs not ordinarily exceed ten thousand rupees; and