Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 60] [Entire Act] State of Chattisgarh - Subsection Section 60(2) in Chhattisgarh Value Added Tax Rules, 2006 (2)The said authority may, at any stage, adjourn the hearing of an appeal or application for revision to any other date.
