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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(2)(b) in Gujarat Tax on Entry of Specified Goods into Local Areas Rules, 2001

(b)Who is a registered dealer shall furnish return-cum-Chalan under sub-rule (1), within a period of one month and fifteen days immediately succeeding the month for which return-cum-chalan is required to be furnished.