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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Chattisgarh - Subsection

Section 24(4)(v) in Chhattisgarh Value Added Tax Rules, 2006

(v)the permission granted under this rule shall be liable to be cancelled for breach of any of the terms and conditions subject to which it has been granted.