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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Chattisgarh - Subsection

Section 37(5) in The Chhattisgarh Value Added Tax Act, 2005

(5)Where an order for forfeiture is passed, the Commissioner shall publish or cause to be published in the prescribed manner a notice therefor for information of the persons from whom the amount so forfeited had been collected giving such details as may be prescribed.