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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Chattisgarh - Subsection

Section 74(6) in Chhattisgarh Value Added Tax Rules, 2006

(6)Any unused declaration forms remaining in stock on the date of closure of business or on the date of making an application for cancellation of his registration certificate or on the date his registration certificate is cancelled otherwise, as the case may be, shall be surrendered to the issuing authority by such dealer within seven days of such date.