Section 44(1) in Chhattisgarh Value Added Tax Rules, 2006
(1)The amount deducted under sub-section (1) of Section 27 by a purchaser and the amount deducted by a person under sub-section (2) of the said Section shall be deposited by him in the Government treasury by challan in Form 35 [before tenth day of next month following the month in which deduction is made.] [Substituted by Notification No. F-10/6/2006/CT/V (29), dated 3-5-2007 (w.e.f. 1-4-2006)]
