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[Cites 0, Cited by 2] [Section 40] [Entire Act]

State of Gujarat - Subsection

Section 40(1) in The Gujarat Value Added Tax Act, 2003

(1)Subject to such terms and conditions as it may impose, the State Government may, if it considers necessary so to do in the public interest, by notification in the Official Gazette, authorize the Commissioner to grant refund of the amount of tax separately charged by any registered dealer to any class of persons who have purchased the goods from such dealer.