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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Chattisgarh - Subsection

Section 71(2)(y) in The Chhattisgarh Value Added Tax Act, 2005

(y)the form and manner in which application shall be made to the authority and the procedure according to which the authority shall pass an order under Section 70;