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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(2) in Gujarat Value Added Tax Rules, 2006

(2)An assessee or a person to whom section 34 applies and who requires an additional certified copy or copies of such order shall be supplied with the same on his making an application in this behalf, bearing a court fees stamp of fifty rupees, for each copy.