Section 56(1)(a) in Chhattisgarh Value Added Tax Rules, 2006

[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Chattisgarh - Subsection

Section 56(1)(a) in Chhattisgarh Value Added Tax Rules, 2006

(a)if the addressee is a dealer, on some conspicuous part of the dealer's office or the building in which his office is located or upon some conspicuous part of any place of the dealer's business last notified by him; and

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State of Chattisgarh - Subsection

Section 56(1)(a) in Chhattisgarh Value Added Tax Rules, 2006