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[Cites 0, Cited by 0] [Section 70A] [Entire Act]

State of Gujarat - Subsection

Section 70A(5) in The Gujarat Value Added Tax Act, 2003

(5)Where a person fails to act as required under sub-section (1), the Commissioner may, without prejudice to any other action which is liable to be taken against such person under any other provision of this Act, after giving an opportunity of being heard to such, person, impose on him a penalty of a sum not exceeding rupees twenty five thousand.