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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(4) in Chhattisgarh Value Added Tax Rules, 2006

(4)If a dealer becomes liable to pay tax during any quarter of a year, other than the last quarter of that year, the return in Form 17 for the subsequent month or quarter shall include the broken period relating to the preceding month or quarter, as the case may be.