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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Chattisgarh - Subsection

Section 71(2)(i) in The Chhattisgarh Value Added Tax Act, 2005

(i)
(i)the manner of service of notice and the authority to whom, the period for which, the form in which the manner in which and the dates by which returns shall be furnished under sub-section (1) of Section 19;
(ii)the manner in which and the time within which revised return shall be furnished under sub-section (2) of Section 19;
(iii)the form and manner in which, the period for which and the date by which the statement shall be furnished under clause (b) of sub-section (1) of Section 19;
(iv)the manner in which and the authority to whom and the dates by which returns shall be furnished under sub-section (1) of Section 20;