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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Gujarat - Subsection

Section 25(2)(a) in Gujarat Value Added Tax Rules, 2006

(a)if the dealer makes during the period of exemption any sale or purchase which is taxable, he shall, within thirty days from the date of such sale or purchase, give information thereof to the concerned Commercial Tax Officer having jurisdiction;