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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Chattisgarh - Subsection

Section 31(1)(a) in Chhattisgarh Value Added Tax Rules, 2006

(a)a dealer without reasonable cause fails to get himself registered within the prescribed time as required by sub-section (1) or sub-section (2) of Section 16; or