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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(2) in The Chhattisgarh Value Added Tax Act, 2005

(2)Ever such return shall be accompanied by a treasury challan in proof of payment of full amount of tax due according to the return. A return without such proof of payment shall not be deemed to have been duly filed.