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[Cites 0, Cited by 1] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(4) in The Gujarat Value Added Tax Act, 2003

(4)If any person collects any amount by way of tax in contravention of the provisions of this Act, he shall be liable to pay, in addition to any tax payable, a penalty equal to the amount so collected.