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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Gujarat - Subsection

Section 60(2) in The Gujarat Value Added Tax Act, 2003

(2)Except when tax-invoice is issued under sub-section (1), if a registered dealer sells any goods exceeding rupees one hundred in value in any one transaction to any person, he shall issue to the purchaser a retail invoice, containing such particulars as may be prescribed and retain a copy thereof.