Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Chattisgarh - Subsection

Section 95(1) in The Chhattisgarh Vanijyik Kar Niyam, 1995

(1)Every registered dealer eligible to file a declaration under section 44 shall file such declaration in form 74 before the appropriate Commercial Tax Officer. Such declaration shall be accompanied by a copy of challan in proof of the payment of fee in accordance with the provisions of sub-rule (2).