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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(3)(a) in Gujarat Sales Tax (Second Amendment) Act, 1976

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