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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(1)(i) in The Chhattisgarh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976

(i)[x x x] [Omitted by Notification No. A-5-19-1982 (23)-ST-V, dated 2-5-1984.] entry tax at the concessional rate shall be charged only if the entry of goods specified in Schedule II or Schedule III, as the case may be, is effected by a dealer registered under the Vanijyik Kar Adhiniyam;