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

State of Gujarat - Subsection

Section 17(8) in Gujarat Value Added Tax Rules, 2006

(8)On receipt of statement referred to in sub-rule (7), the principal may include in his total turnover of sale, the difference of the amount referred to in clauses (ii) and (i) of sub-rule (7) and may deduct the similar amount from his turnover liable to tax under section 7 of the Act.