Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 77] [Entire Act] State of Chattisgarh - Subsection Section 77(2) in Chhattisgarh Value Added Tax Rules, 2006 (2)The Commercial Tax Officer shall, on receipt of any intimation under sub-rule (1), enter in a register in Form 71 the particulars given therein.
