Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57(6)] [Section 57] [Entire Act] State of Chattisgarh - Subsection Section 57(6)(g) in The Chhattisgarh Value Added Tax Act, 2005 (g)The penalty imposed under clause (c) shall be without prejudice to any other action under any other provision of this Act.