Section 47 in The Chhattisgarh Vanijyik Kar Niyam, 1995
47. Notice under sub-section (3) of Section 27.
- The notice required to be issued under sub-section (3) of Section 27 shall, as far as may be be in Form 46 and the date fixed for compliance therewith shall not ordinarily be less than thirty days from the date of service thereof.
