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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(2) in Chhattisgarh Value Added Tax Rules, 2006

(2)The order determining the liability of a dealer under sub-section (1) of Section 5 shall be in Form 2. A copy of such order shall be served on the dealer within thirty days from the date of passing that order.