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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Gujarat - Subsection

Section 42(10) in Gujarat Value Added Tax Rules, 2006

(10)Where a purchasing dealer loses the original tax invoice, the selling dealer shall provide a copy of such tax invoice clearly marked "copy in lieu of lost tax invoice" containing the following certificate."I hereby declare that this is the duplicate of the tax invoice bearing No______ date ______issued to M/s.____________bearing TIN_____"
Date: Signatureof authorized person