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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(4) in The Chhattisgarh Value Added Tax Act, 2005

(4)Where a person liable for registration has given false information in any application submitted under this section, the Commissioner may, after giving him a reasonable opportunity of being heard, impose a penalty not exceeding five hundred rupees.Chapter-VI Returns, Assessment, Payment and Recovery of Tax