Section 59(1)(a) in Gujarat Value Added Tax Rules, 2006

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State of Gujarat - Subsection

Section 59(1)(a) in Gujarat Value Added Tax Rules, 2006

(a)passed any accountancy examination recognized by the Central Board of Revenue constituted under the Central Board of Revenue Act, 1924 (Act 4 of 1924), for the purpose of clause (v) of sub-section (2) of section 288 of the Income Tax Act, 1961 (Act 43 of 1961) and under rule 50 of the Income Tax Rules, 1962; or

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State of Gujarat - Subsection

Section 59(1)(a) in Gujarat Value Added Tax Rules, 2006