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 9(1)] [Section 9] [Entire Act] State of Chattisgarh - Subsection Section 9(1)(ii) in The Chhattisgarh Value Added Tax Act, 2005 (ii)in respect of goods referred to in clause (c) at 4% or at the rate specified in column (3) of Schedule II whichever is lower.