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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Chattisgarh - Subsection

Section 30(1)(b) in Chhattisgarh Value Added Tax Rules, 2006

(b)a registered dealer has failed without sufficient cause, to furnish returns in Form 17 under clause (a) of sub-section (2) of Section 19 for any period and the statement in Form 18 under clause (a) of sub-section (2) of the said Section by the prescribed date; or