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

State of Gujarat - Subsection

Section 79(4) in The Gujarat Value Added Tax Act, 2003

(4)Where any such rectification has the effect of enhancing the amount of the tax or penalty or reducing the amount of refund, the Commissioner shall recover the amount due from such person in accordance with the provisions of the Act.