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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Gujarat - Subsection

Section 89(2) in The Gujarat Value Added Tax Act, 2003

(2)On payment of such sum as may be determined by the Commissioner under subsection (1), no further proceeding shall be taken against the accused person in respect of the same offence and any proceedings, if already taken, shall stand abated.