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[Cites 0, Cited by 4] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(1) in The Gujarat Value Added Tax Act, 2003

(1)A person who is not a registered dealer shall not collect in respect of any sale of goods any amount by way of tax under this Act and no registered dealer shall make any such collection except in accordance with the provisions of this Act and the rules made thereunder.