Section 82(1)(c) in The Chhattisgarh Vanijyik Kar Niyam, 1995

[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Chattisgarh - Subsection

Section 82(1)(c) in The Chhattisgarh Vanijyik Kar Niyam, 1995

(c)at least fifty per cent of the amount of tax and/or penalty outstanding at the time of making the application is paid and the proof of payment is furnished along with the application where the relief sought is in respect of the tax assessed or penalty imposed :

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State of Chattisgarh - Subsection

Section 82(1)(c) in The Chhattisgarh Vanijyik Kar Niyam, 1995