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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(5) in Gujarat Value Added Tax Rules, 2006

(5)When the dealer has two or more places of business within the jurisdiction of the same registering authority, the registering authority shall issue to the dealer one additional copy of the certificate of registration free of charge, for each additional place of business specified in the application for registration.