Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Chattisgarh - Subsection Section 4(4) in Chhattisgarh Value Added Tax Rules, 2006 (4)The Chairman or Member of the Tribunal may at any time lender his resignation from the post and such resignation shall take effect from the date of acceptance by the State Government.
