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State of Chattisgarh - Section

Section 14 in The Chhattisgarh Value Added Tax Act, 2005

14. Burden of proof.

- The burden of proving that any sale or purchase effected by a dealer is not liable to tax under Section 8 or Section 9 as the case may be, or that he is eligible for an input tax rebate under Section 13 shall be on the dealer.