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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(4)(c) in The Gujarat Value Added Tax Act, 2003

(c)for which the dealer does not have in his possession sales vouchers issued by a dealer registered under the earlier law, against the purchases of the said goods or for which purchase tax payable under earlier law has not been paid by the [31st March, 2006] [These words were substituted for the words '31st March, 2003' by Gujarat Act,6 of 2006, Section 11(1) (a)];