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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Gujarat - Subsection

Section 93(3) in The Gujarat Value Added Tax Act, 2003

(3)No order of assessment, re-assessment, revision or rectification passed under the provisions of this Act shall be invalid merely on the ground that the action could also have been taken by any other authority under any other provision of this Act.