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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Chattisgarh - Subsection

Section 53(1) in Chhattisgarh Value Added Tax Rules, 2006

(1)Every dealer required to furnish audit report under sub-section (2) of Section 41 shall furnish such report in Form 50 to the appropriate Commercial Tax Officer along with the statement in Form 18.