Section 14(2) in Gujarat Value Added Tax Rules, 2006
(2)A dealer who is deemed to have been registered under section 23 shall also furnish the declaration and information referred to in clauses (a) and (b) of sub-rule (1) within thirty days in Form 107 and Form 101C respectively and the additional information referred to in clause (c) of sub-rule (1) within three months in Form 101E from the date of coming into force of these rules.
