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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(2) in Gujarat Value Added Tax Rules, 2006

(2)Where a dealer applying for registration is a firm, a Hindu Undivided Family, body corporate, or an association of individuals or the Department of the Government, the certificate of registration shall be issued in the name of such firm, Hindu Undivided Family, body corporate, association or, as the case may be, the Department of the Government.