Section 56(2)(ii) in The Chhattisgarh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Chattisgarh - Subsection

Section 56(2)(ii) in The Chhattisgarh Value Added Tax Act, 2005

(ii)on an application made by a dealer within six months from the date of receipt of such application, rectify such order, in such manner as may be prescribed, or pass such order as he deems fit:

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State of Chattisgarh - Subsection

Section 56(2)(ii) in The Chhattisgarh Value Added Tax Act, 2005