Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57] [Entire Act] State of Chattisgarh - Subsection Section 57(4) in Chhattisgarh Value Added Tax Rules, 2006 (4)An application for revision shall, as far as possible, be in Form 54, and shall be presented within a period of six calendar months from the date of the order against which it is filed.
