Section 21(7)(ii) in The Chhattisgarh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 21(7)] [Section 21] [Entire Act]

State of Chattisgarh - Subsection

Section 21(7)(ii) in The Chhattisgarh Value Added Tax Act, 2005

(ii)The assessment in respect of a dealer referred to in clause (b) of sub-section (6) for any period shall be made within a period of [two] [Substituted by C.G. Act No. 26 of 2006.] calendar year from the end of such period; and

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State of Chattisgarh - Subsection

Section 21(7)(ii) in The Chhattisgarh Value Added Tax Act, 2005