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 1] [Section 7] [Entire Act] State of Chattisgarh - Subsection Section 7(2) in The Chhattisgarh Value Added Tax Act, 2005 (2)Every dealer to whom sub-section (1) applies shall for the purposes of Sections 19, 21, 25 and 41 be deemed to be a registered dealer.Chapter-IV Levy of Tax
