Section 24(4)(iv) in Chhattisgarh Value Added Tax Rules, 2006

[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Chattisgarh - Subsection

Section 24(4)(iv) in Chhattisgarh Value Added Tax Rules, 2006

(iv)the permission shall stand automatically revoked if the dealer is convicted of an offence punishable under the Act or under any repealed Act and in that case he shall furnish all the returns normally due from him in accordance with the provisions of Section 19 within a period of thirty days from the date of such conviction; and

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State of Chattisgarh - Subsection

Section 24(4)(iv) in Chhattisgarh Value Added Tax Rules, 2006