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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(3) in Gujarat Value Added Tax Rules, 2006

(3)If any change occurs in the particulars of the declaration or information furnished earlier, a revised declaration or information shall be made in Form 107 or, as the case may be, in Form 101C and shall be sent to the registering authority within fifteen days from the date on which such changes are effected.