Section 49(3)(b) in The Chhattisgarh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

State of Chattisgarh - Subsection

Section 49(3)(b) in The Chhattisgarh Value Added Tax Act, 2005

(b)no order shall be revised by the Commissioner under this subsection where a second appeal against such order is pending before the [Tribunal] [Substituted by C.G. Act No. 2 of 2006.] or such appeal has been decided by the [Tribunal] [Substituted by C.G. Act No. 2 of 2006.] on merits.

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State of Chattisgarh - Subsection

Section 49(3)(b) in The Chhattisgarh Value Added Tax Act, 2005