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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(9) in Chhattisgarh Value Added Tax Rules, 2006

(9)A registered dealer eligible to pay a lump sum in lieu of tax by way of composition under sub-section (2) of Section 10, may opt for such composition and give his option in Form 5 to the appropriate Commercial Tax Officer within the period specified in clause (a) of sub-section (2) of Section 10.