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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Gujarat - Subsection

Section 44(2) in Gujarat Value Added Tax Rules, 2006

(2)Every registered dealer who is required to obtain the audit report under section 63 shall within a period of thirty days from the date of obtaining such report, submit true copy of such report to the Commercial Tax Officer having jurisdiction upon him.