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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(5) in The Gujarat Value Added Tax Act, 2003

(5)If a dealer fails, without sufficient cause, to comply with the provisions of subsection (1), the Commissioner may after giving the dealer a reasonable opportunity of being heard, direct him to pay, by way of penalty a sum of rupees one hundred per day of default subject to a maximum of rupees five thousand.