Section 24(8) in The Chhattisgarh Value Added Tax Act, 2005
(8)Any tax practitioner whose application for enrolment is rejected under sub-section (4) or who is disqualified under sub-section (7j may within sixty days of the direction relating thereto, appeal to the [Tribunal] [Substituted by C.G. Act No. 2 of 2006.].
