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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Chattisgarh - Subsection

Section 63(10) in Chhattisgarh Value Added Tax Rules, 2006

(10)No fee shall be payable in respect of any argument or objection in writing or in respect of any application which asks only for information and which does not seek any specific relief or in respect of any application for adjournment of hearing or in respect of any application for inspection of records.