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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Chattisgarh - Subsection

Section 22(2)(a) in Chhattisgarh Value Added Tax Rules, 2006

(a)an explanatory note specifying the omission, error or wrong statement by reason of which it has become necessary to furnish a revised return and indicating the difference between the original and the revised return;