Section 58(1)(a) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Gujarat - Subsection

Section 58(1)(a) in The Gujarat Value Added Tax Act, 2003

(a)the tax payable under this Act, by such firm, association or family up to the date of such discontinuance may be assessed as if no such discontinuance had taken place; and

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State of Gujarat - Subsection

Section 58(1)(a) in The Gujarat Value Added Tax Act, 2003