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[Cites 0, Cited by 1] [Section 80] [Entire Act]

State of Gujarat - Subsection

Section 80(2) in The Gujarat Value Added Tax Act, 2003

(2)[The Commissioner, Special Commissioner, Additional Commissioner or Joint Commissioner] [These words were substituted for the words 'the Commissioner' by Gujarat 6 of 2006 Section 39(1)] may direct that the determination shall not affect the liability of any person under this Act, with respect to any sale or purchase effected prior to the determination.