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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Chattisgarh - Subsection

Section 16(2)(b) in The Chhattisgarh Value Added Tax Act, 2005

(b)Every dealer being a transferee of a business within the meaning of sub-section (1) of Section 30 shall get himself registered within thirty days from the date of transfer of the business of which he is a transferee;