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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Chattisgarh - Subsection

Section 79(2)(iv) in Chhattisgarh Value Added Tax Rules, 2006

(iv)contain the dealer's contention regarding the rate of tax and the entry of the Schedule by which the goods are claimed to be covered.