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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(2)(a) in Gujarat Value Added Tax Rules, 2006

(a)Every registered dealer, other than the dealer to whom sub-rule (3) applies, shall furnish monthly return in Form 201 within twenty-two days from the end of the month to which return relates.