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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(4)(c) in Gujarat Value Added Tax Rules, 2006

(c)if any change occurs with regards to the information furnished in clause (a) or (b), a revised information shall be furnished to the registering authority within thirty days from the date of such change.