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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Chattisgarh - Subsection

Section 48(1) in Chhattisgarh Value Added Tax Rules, 2006

(1)The Commercial Tax Officer or the Assistant Commissioner as the case may be, may issue a refund adjustment order in Form 48 for the adjustment of the refundable amount towards the amount of tax payable according to the return or returns for any period following the date on which the refund is sanctioned.