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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(3) in Gujarat Value Added Tax Rules, 2006

(3)A dealer having -
(a)one place of business shall make an application for registration to the registering authority within whose jurisdiction his place of business is situated;
(b)more than one place of business shall make an application to the registering authority in whose jurisdiction his chief place of business is situated.