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 71(2)] [Section 71] [Entire Act] State of Chattisgarh - Subsection Section 71(2)(q) in The Chhattisgarh Value Added Tax Act, 2005 (q)the restrictions and conditions subject to which the Commissioner may delegate under Section 43 his powers and duties under this Act;