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 0] [Entire Act] State of Chattisgarh - Section Section 64 in Chhattisgarh Value Added Tax Rules, 2006 64. Notice for rectification of mistake under Section 56. - The notice-required to be given under sub-section (1) of Section 5b shall be in Form 56.Chapter-XI
