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[Cites 0, Cited by 2] [Section 40] [Entire Act]

State of Gujarat - Subsection

Section 40(3) in Gujarat Sales Tax Act, 1969

(3)If any dealer having furnished declarations or returns under sub-section (1) or (2), discovers any omission or incorrect statement therein, he may furnish a revised declaration or return before the expiry of three months next following the last date prescribed for furnishing the original declaration or return.