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State of Gujarat - Section

Section 66 in Gujarat Value Added Tax Rules, 2006

66. Offence and penalty for breach of rules.

- A breach of any of these rules by a dealer or person shall be an offence under this rule and the same shall be punishable with fine which may extend to one thousand rupees and, when the offence is continuing one, with a daily fine not exceeding fifty rupees during the continuance of the offence.