Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 64] [Entire Act] State of Gujarat - Subsection Section 64(3) in Gujarat Value Added Tax Rules, 2006 (3)From the date of publication of name as referred to in sub- rule (1), tax credit claimed under section 11 shall not be admissible on the transactions made from the listed dealer.
