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[Cites 0, Cited by 0] [Section 13(7)] [Section 13] [Entire Act]

State of Chattisgarh - Subsection

Section 13(7)(b) in The Chhattisgarh Value Added Tax Act, 2005

(b)The provisions of sub-clause (ii) of clause (c) of sub-section (1) and sub-sections (2) to (5) shall apply to input tax rebate that may be claimed or allowed in respect of goods referred in clause (a).