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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(10) in Gujarat Value Added Tax Rules, 2006

(10)The principal on receipt of the tax invoice referred to in sub-rule (9) shall show such purchases in his total turnover of purchases and section 11 of the Act and the rules made thereunder shall apply mutatis mutandis in respect of such purchases made by the commission agent.