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[Cites 0, Cited by 0] [Section 59B] [Entire Act]

State of Gujarat - Subsection

Section 59B(14) in The Gujarat Value Added Tax Act, 2003

(14)Every person deducting tax under this section shall furnish or cause to be furnished returns in such form and within such period as may be prescribed, to the Commercial Tax officer within whose jurisdiction the person resides or carries on his business.