[Cites 0, Cited by 0]
[Section 5]
[Entire Act]
State of Chattisgarh - Subsection
Section 5(1) in Chhattisgarh Value Added Tax Rules, 2006
| (a) | in relation to a dealer who imports goods into the State ofvalue not less than rupees one lac in any year. | Rupees two lac. |
| (b) | in relation to a dealer who manufactures within the State anygoods of value not less than rupees one lac in any year | Rupees two lac. |
| (c) | in relation to a dealer not falling in clauses (a) and (b) | Rupees ten lac. |