Section 3(1)(i) in The Gujarat Value Added Tax Act, 2003

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State of Gujarat - Subsection

Section 3(1)(i) in The Gujarat Value Added Tax Act, 2003

(i)Whose total turnover during the year immediately preceding the appointed day exceeded rupees five lakhs and whose taxable turnover exceeded rupees ten thousand in a year (the aforesaid amounts of total turnover and taxable turnover are hereinafter referred to as "thresholds of turnover"), or

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State of Gujarat - Subsection

Section 3(1)(i) in The Gujarat Value Added Tax Act, 2003