Section 65 in The Chhattisgarh Value Added Tax Act, 2005
65. Production of tax clearance certificate.
- Any department or office of the Central Government or other State Governments or any public sector undertaking of such Governments situated in Chhattisgarh or the State Government or any local authority or any public undertaking shall, before entering into a contract with any dealer for the sale or supply of any goods by him exceeding rupees three lacs in value require such dealer to produce a tax clearance certificate in such form, to be issued by such authority, in such manner for such period and within such time as may be prescribed.
