Section 59B(3)(c) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 59B(3)] [Section 59B] [Entire Act]

State of Gujarat - Subsection

Section 59B(3)(c) in The Gujarat Value Added Tax Act, 2003

(c)The contractor, or as the case may be, sub-contractor shall furnish the prescribed statement to the person or, as the case may be, the contractor responsible for paying specified sale price and thereupon such person or contractor shall deduct the amount referred to in clause (a) or (b) on the basis of such statement.

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State of Gujarat - Subsection

Section 59B(3)(c) in The Gujarat Value Added Tax Act, 2003