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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(3)(b) in Gujarat Value Added Tax Rules, 2006

(b)the return to be furnished thereafter shall be for the period from the date of effect of the registration to the end of the tax period applicable to the dealer and subsequent returns to be furnished thereafter shall be as per provisions of rule 19.