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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Gujarat - Subsection

Section 45(12) in Gujarat Value Added Tax Rules, 2006

(12)Any entry in such registers, accounts and documents shall not be erased, effected or overwritten, and all incorrect entries shall be scored out under attestation and correct entry be recorded. Where the registers, accounts and documents are maintained by means of computer or any other device, the dealer shall also maintain hard copies of correction or change of any entry.