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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Chattisgarh - Subsection

Section 24(4)(i) in Chhattisgarh Value Added Tax Rules, 2006

(i)the registered dealer shall pay within thirty days of the expiry of each quarter tax equal to one fourth of the amount of tax to which he has been assessed for the latest preceding year or one-fourth of the amount of tax payable according to his returns for the latest preceding year, whichever is greater;