Section 24(5)(ii) in The Chhattisgarh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

State of Chattisgarh - Subsection

Section 24(5)(ii) in The Chhattisgarh Value Added Tax Act, 2005

(ii)if the place of business of the dealer whom he desires to represent is in the district or circle within the territorial jurisdiction of which the headquarter of the office of the Commercial Tax Department in which he had held such post was located, unless a period of two years has elapsed since he ceased to hold that post :

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State of Chattisgarh - Subsection

Section 24(5)(ii) in The Chhattisgarh Value Added Tax Act, 2005