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[Cites 0, Cited by 0] [Section 18(4)] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(4)(ii) in Chhattisgarh Value Added Tax Rules, 2006

(ii)the date of communication of order to the dealer if the case falls in clause (b), clause (c), clause (d) or clause (e) of sub-section (10) of Section 16.