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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Chattisgarh - Subsection

Section 71(2)(o) in The Chhattisgarh Value Added Tax Act, 2005

(o)the date by which the accounts shall be got audited and the form and manner in which and the time within which report of audit shall be furnished under Section 41;