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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(4) in Gujarat Sales Tax Act, 1969

(4)If any question arises whether the purchase price of goods purchased under a certificate given under section 12 or 13 is not liable to be included in the turnover of purchase's of a dealer or Commission agent under this section, the burden of so proving shall be upon such dealer, or as the case may be, the Commission agent.