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[Cites 0, Cited by 0] [Section 16(9)] [Section 16] [Entire Act]

State of Chattisgarh - Subsection

Section 16(9)(b) in The Chhattisgarh Value Added Tax Act, 2005

(b)When the registration certificate is amended under sub-clause (i) of clause (a) in pursuance of any of the events specified in sub-section (8), such amendment shall take effect from the date such event has taken place and in all other cases falling under the said sub-clause the amendment shall take effect from the date of application. An amendment made under sub-clause (ii) of clause (a) shall take effect from the date of order for making such amendment.