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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(1) in Gujarat Value Added Tax Rules, 2006

(1)A certified copy of the order of provisional assessment, audit assessment and re-assessment shall be furnished free of charge to the assessee or to his authorized person along with the notice issued in accordance with sub-section (1) of section 42.