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[Cites 0, Cited by 0] [Section 21(6)] [Section 21] [Entire Act]

State of Chattisgarh - Subsection

Section 21(6)(b) in The Chhattisgarh Value Added Tax Act, 2005

(b)In respect of periods, subsequent to the period referred to in clause (a), during which the dealer has failed to apply for registration, the amount of tax due from him referred to in the said clause shall be assessed separately for each year.