Section 31(8) in The Chhattisgarh Vanijyik Kar Niyam, 1995
(8)When the permission granted to a registered dealer under sub-rule (2) is revoked under sub-rule (7), the provisions of Sections 26, 27, 42 and 43 shall apply to such registered dealer in relation to the works contract in respect of which such permission had been granted to him.
