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

State of Gujarat - Subsection

Section 26(3) in The Gujarat Value Added Tax Act, 2003

(3)An amendment of the certificate of registration made under sub-section (If or (2) shall take effect from the date of contingency, which necessitates the amendment, whether or not information in that behalf is in furnished within the time prescribed under sub-section (1).