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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Chattisgarh - Subsection

Section 13(2)(b) in The Chhattisgarh Value Added Tax Act, 2005

(b)No input tax rebate, shall be claimed by or be allowed to the dealer (principal) who dispatches such goods for the said purpose.