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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Gujarat - Subsection

Section 79(2) in The Gujarat Value Added Tax Act, 2003

(2)The provisions of sub-section (1) shall apply to the rectification of a mistake by the Tribunal or an appellate authority under section 73 as they apply to the rectification of a mistake by the Commissioner.