Legal Document View

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
[Cites 0, Cited by 0] [Section 57(6)] [Section 57] [Entire Act]

State of Chattisgarh - Subsection

Section 57(6)(ii) in The Chhattisgarh Value Added Tax Act, 2005

(ii)where the Commissioner considers that the objection was designedly or unnecessarily made.