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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Chattisgarh - Subsection

Section 74(2)(e) in Chhattisgarh Value Added Tax Rules, 2006

(e)If for reasons to be recorded in writing the Commercial Tax Officer is not satisfied that the applicant has made bonafide use of the declaration forms previously issued to him or that the requirement of the declaration forms applied for is not bonafide he shall reject the application.