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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Chattisgarh - Subsection

Section 79(1)(b) in Chhattisgarh Value Added Tax Rules, 2006

(b)Every dealer making such application shall deposit a fee of rupees one hundred and enclose with the application a copy of chalan in Form 34 in proof the payment of such fee.