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State of Chattisgarh - Section

Section 29 in Chhattisgarh Value Added Tax Rules, 2006

29. Notice under sub-section (4) of Section 21.

- The notice required to be issued under sub-section (4) of Section 21 shall, as far as may be, be in Form 27 and the date fixed for compliance therewith shall not ordinarily be less than thirty days from the date of service thereof.