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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(2) in Gujarat Sales Tax Act, 1969

(2)If the Commission agent shows to the satisfaction of the Commissioner that the tax payable by him under section 15, 16 or 18 as the case may be in respect of any goods, has been paid by the principal on whose behalf the goods were purchased, the Commission agent shall not be liable to pay the tax again in respect of the same transaction.