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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Chattisgarh - Subsection

Section 36(3)(d) in Chhattisgarh Value Added Tax Rules, 2006

(d)the date on which adjustment is made and the amount covered by the cheque or bank draft is credited by the bank into Government account by challan, shall be deemed to be the date of payment of the amount to which the cheque or bank draft relates.