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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Chattisgarh - Subsection

Section 74(ii) in The Chhattisgarh Vanijyik Kar Niyam, 1995

(ii)By issue of a notification under sub-section (2) of Section 42 direct such class of dealers, to maintain accounts in form appended to the notice/notification after the expiry of the month following that in which such notice/notification is issued.