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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(2) in The Gujarat Tax on Entry of Specified Goods Into Local Areas Act, 2001

(2)A person liable to pay the tax, shall, before furnishing return as required by subsection (2) of section 7, first pay into the Government treasury in the prescribed manner, the whole of the amount of tax due from him according to such return.