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[Cites 0, Cited by 0] [Section 81(1)] [Section 81] [Entire Act]

State of Gujarat - Subsection

Section 81(1)(c) in The Gujarat Value Added Tax Act, 2003

(c)by a sales tax practitioner who possesses the prescribed qualifications and is entered in the list, which the Commissioner shall maintain in that behalf, and who is not disqualified by or under sub-section (2).