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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Chattisgarh - Subsection

Section 36(6) in Chhattisgarh Value Added Tax Rules, 2006

(6)Notwithstanding anything contained in sub-rule (1) any amount upto such a limit that the Commissioner with the previous approval of the State Government, notify, may be paid in the office of the appropriate Commercial Tax Officer.