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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Chattisgarh - Subsection

Section 74(2)(f) in Chhattisgarh Value Added Tax Rules, 2006

(f)If for reasons to be recorded in writing the Commercial Tax Officer is not satisfied that the applicant requires the books of declaration forms in such numbers as he has applied for, he may issue such forms in such lesser number, as in his opinion, would satisfy the reasonable requirement of the applicant :