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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Chattisgarh - Subsection

Section 68(3) in Chhattisgarh Value Added Tax Rules, 2006

(3)The goods required to be disposed of by way of sale under clause (f) of sub-section (6) of Section 57 shall be so disposed of in the manner laid down for sale by or under the Chhattisgarh Land Revenue Code 1959 (No. 20 of 1959)