Section 48(4)(d) in The Chhattisgarh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 48(4)] [Section 48] [Entire Act]

State of Chattisgarh - Subsection

Section 48(4)(d) in The Chhattisgarh Value Added Tax Act, 2005

(d)fifty per cent of such balance where the order appealed against has been passed under Section 22 and a penalty has been imposed under the said section, and

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State of Chattisgarh - Subsection

Section 48(4)(d) in The Chhattisgarh Value Added Tax Act, 2005