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[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(6)(a) in Chhattisgarh Value Added Tax Rules, 2006

(a)A registered dealer shall claim or be allowed input tax rebate under Section 73, if he has furnished the statement of stock in the manner laid down in Rule 80.