Section 13 in The Chhattisgarh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976
13. [ Certain provision of [Chhattisgarh Valued Added Tax Act, 2005 (No. 2 of 2005)] [Substituted by Act No. 11 of 1995 (w.e.f. 1-4-1995).] to apply.
- Subject to the provisions of this Act and the rules made thereunder, Sections [3, 11, 19, 21, 22, 23, 24, 25, 26, 29, 30, 31, 32, 33, 34, 35, 36, 39, 40, 41, 42, 43, 44, 45, 46, 47, 48, 49, 50, 51, 52, 53, 54, 55, 56, 57, 58, 59, 60, 61, 62, 63, 64, 65, 66, 67, 68, 69, 70 and 71] [Substituted by C.G. Act No. 18 of 2006 (w.e.f. 1-4-2006).] of the [Chhattisgarh Value Added Tax Act, 2005 (No. 2 of 2005)] [Substituted by C.G. Act No. 18 of 2006 (w.e.f. 1 -4-2006).] and the rules made and orders and notifications issued thereunder shall mutatis mutandis apply to a dealer or person in respect of the entry tax levied and payable under this Act as if these sections were mutatis mutandis incorporated in this Act and the rules, orders and notifications issued under those sections were mutatis mutandis made or issued under the relevant sections as so incorporated in this Act.]
