Section 3(4) in The Gujarat Value Added Tax Act, 2003
(4)Every dealer who has become liable to pay tax under this Act shall continue to be so liable until the expiry of one year during which his total turnover and taxable turnover have remained below the thresholds of turnover and such further period after the date of such expiry as may be prescribed; : [***] [These words 'and such further period after the date of such expiry as may be prescribed, and on the expiry of such further period his liability to pay tax shall cease' were deleted by Gujarat Act No.6 of 2006, Section 4]Provided that any dealer whose liability to pay tax under this Act ceases or his total turnover and taxable turnover during the year remains below the thresholds of turnover, may apply for the cancellation of his certificate of registration; and on such cancellation, his liability to pay tax shall cease and such dealer remain liable to pay tax till his certificate of registration is cancelled.
