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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(3)(g) in Gujarat Value Added Tax Rules, 2006

(g)a dealer who has been granted certificate of exemption under the sales tax incentive scheme declared by the Government from time to time and a dealer situated in Special Economic Zone or hundred percent Export Oriented Unit, and