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[Cites 0, Cited by 0] [Section 14B] [Entire Act]

State of Gujarat - Subsection

Section 14B(6) in The Gujarat Value Added Tax Act, 2003

(6)The permission granted under sub- section (1) shall remain valid so long as the provisions of this section and rules made in this behalf are complied with; and in case of breach of any of the provisions of this section or rules, the commission agent shall be liable to pay tax under sections 7 and 9 for such tax period as may be prescribed.]