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[Cites 0, Cited by 3] [Section 68] [Entire Act]

State of Gujarat - Subsection

Section 68(1) in The Gujarat Value Added Tax Act, 2003

(1)If the State Government considers that with a view to preventing evasion of tax in any place or places in the State, it is necessary to so do; it may, be notification in the Official Gazette, direct that such number of check-posts shall be set up or such number of barriers shall be erected at such places as may be specified in the notification,