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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(2) in Gujarat Value Added Tax Rules, 2006

(2)Notice required to be given under clause (c) of sub-section (3) of section 33 shall be in Form 302 and such notice shall be served on such dealer not later than two year from the date of closure of the year in respect of which the tax is assessable.