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[Cites 0, Cited by 4] [Section 47] [Entire Act]

State of Gujarat - Subsection

Section 47(2) in Gujarat Sales Tax Act, 1969

(2)A Registered dealer furnishing declarations or returns as required by sub-section (1) of section 40, shall first pay into a Government treasury, in the manner prescribed the whole amount of tax due from him according to such declaration or re turn along with the amount of any penalty payable by him under section 45.