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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Chattisgarh - Subsection

Section 16(5)(a) in The Chhattisgarh Value Added Tax Act, 2005

(a)in a case where a dealer required to get himself registered under clause (a) or clause (b) of sub-section (2) has applied for registration within the period prescribed under clause (a) or specified in clause (b) of the said sub-section, the date on which his turnover in a year first exceeds the limits prescribed under sub-section (1) of Section 4 or the date of transfer of business as the case may be;