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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(1) in Gujarat Value Added Tax Rules, 2006

(1)An application for permission to pay lump sum tax under section 14 shall be submitted in Form 210 by the registered dealer to the Commercial Tax Officer in whose jurisdiction he is required to furnish return under rule 19.