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 47] [Entire Act] State of Chattisgarh - Subsection Section 47(b) in The Chhattisgarh Value Added Tax Act, 2005 (b)for any other reason to be recorded in writing, stay any proceeding or proceedings under Section 21 in respect of any dealer or class of dealers.
