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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Chattisgarh - Subsection

Section 57(6) in Chhattisgarh Value Added Tax Rules, 2006

(6)The memorandum of appeal or an application for reference under Section 55 shall be presented by the appellant or the applicant or by his agent to the Registrar or Clerk of Court or the Tribunal during office hours at the Tribunal's headquarters or sent to it by registered post.