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[Cites 0, Cited by 1] [Section 44] [Entire Act]

State of Gujarat - Subsection

Section 44(4) in The Gujarat Value Added Tax Act, 2003

(4)Any person discharging any liability to the dealer after receipt of the notice referred to in this section, shall be personally liable to the Commissioner to the extent of the liability discharged or to the extent of the liability of the dealer for tax, penalty and interest, whichever is less.