Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 78] [Entire Act] State of Chattisgarh - Subsection Section 78(3) in Chhattisgarh Value Added Tax Rules, 2006 (3)The tax clearance certificate granted under clause (a ) of sub-rule (2) shall be valid for a period of one year from the date of its issue, if not cancelled.
