Section 8(1)(i) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(1)(i) in The Gujarat Value Added Tax Act, 2003

(i)Provided a tax invoice in relation to that sale and the amount shown therein as tax charged on that sale is incorrect in relation to the amount properly chargeable on that sale; or

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State of Gujarat - Subsection

Section 8(1)(i) in The Gujarat Value Added Tax Act, 2003