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[Cites 0, Cited by 1] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(4) in The Gujarat Value Added Tax Act, 2003

(4)If a registered dealer does not pay the amount of tax payable in accordance with the provisions of sub-section (1), (2) or (3), the Commissioner shall forthwith initiate proceedings under this Act.