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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(2)(b) in The Gujarat Value Added Tax Act, 2003

(b)to furnish separate returns relating to various places of business of a dealer in the State for the said period, or for such different period, to such authority as he may direct.