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 39] [Entire Act] State of Chattisgarh - Subsection Section 39(ii) in Chhattisgarh Value Added Tax Rules, 2006 (ii)where a dealer is the Central or a State Government or any of their departments, the payment may be made in the manner provided in Rule 36.
