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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Gujarat - Subsection

Section 25(1) in Gujarat Value Added Tax Rules, 2006

(1)An application for exemption from furnishing of returns under sub-section (2) of section 29 shall be made to the Commissioner in Form 209 and if the Commissioner is satisfied that the dealer is not likely to make any taxable sale or purchase during any year, he may grant exemption to such dealer for that year.