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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(5) in Gujarat Value Added Tax Rules, 2006

(5)The registered dealer, where total turnover exceeds rupees one crore, shall furnish the annual return by way of up-loading on the website within three months from the end of the year to which the annual return relates.