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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(1) in Gujarat Value Added Tax Rules, 2006

(1)A registered dealer shall maintain the registers of purchases of goods and mention therein the name and place of the selling dealer, his registration number, serial number and date of tax invoice, description of goods alongwith HSN, quantity of goods, value of goods and the tax charged.