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[Cites 0, Cited by 0] [Section 68(3)] [Section 68] [Entire Act]

State of Gujarat - Subsection

Section 68(3)(a) in The Gujarat Value Added Tax Act, 2003

(a)carry with him a log book, a bill of sale or delivery note and such other documents relating to the goods carried in the vehicle or boat or on the animal and containing such particulars as may be prescribed and the driver or person in charge of a transport vehicle shall, in addition, carry a goods vehicle record and a trip sheet;