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[Cites 0, Cited by 0] [Section 66A] [Entire Act]

State of Gujarat - Subsection

Section 66A(1) in The Gujarat Value Added Tax Act, 2003

(1)Every registered dealer who is liable to pay tax under this Act shall furnish the specimen signature of himself or the person authorised to sign the cash memo, tax invoice, retail invoice, credit/debit note, delivery chalan and any form prescribed or appended to the notification, within such period as may be prescribed.