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

State of Gujarat - Subsection

Section 26(7) in Gujarat Value Added Tax Rules, 2006

(7)Payment made into a Government Treasury shall be by way of chalan in quadruplicate. The copies marked "Original" and "Duplicate" shall be returned to the dealer duly receipted of which the copy marked "Duplicate" shall be submitted to the respective Commercial Tax Officer, in accordance with the provisions of this rule.