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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Gujarat - Subsection

Section 43(4) in Gujarat Value Added Tax Rules, 2006

(4)A credit note or debit note shall be issued in triplicate, with the 'original' to be delivered to the purchaser, 'duplicate' to be enclosed with the return to be furnished under rule 19 and the 'triplicate' to be retained by the registered dealer.