Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 13 in Chhattisgarh Value Added Tax Rules, 2006

13. Grant of duplicate copy of Registration Certificate.

- If a Registration Certificate granted under these rules is lost, destroyed, defaced or becomes unintelligible, the Registering Authority shall on application and on payment of a fee of rupees fifty per copy, grant a Duplicate Registration Certificate. Such certificate shall be stamped "Duplicate" in red ink.