Section 71(2)(m) in The Chhattisgarh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

(m)

(i)the form of notice to be given under sub-section (3) of Section 37;

(ii)the form of the notice and the manner of publication of the notice under sub-section (5) of Section 37;

(iii)the form of application in which refund may be claimed under sub-section (6) of Section 37;

Legal Document View