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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(4)(c) in The Gujarat Value Added Tax Act, 2003

(c)is or becomes in any way concerned or interested in any contract or agreement made by or on behalf of the State Government or participates in any way in the profit thereof or in any benefit or emoluments arising therefrom otherwise than as a member, or