Section 9(6)(i) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(6)(i) in The Gujarat Value Added Tax Act, 2003

(i)two and half paise in the rupee on the goods specified in the entries at serial numbers [19A] 25, 46B, 48A, 49A, 49B, 51A and 87 in Schedule II, and

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State of Gujarat - Subsection

Section 9(6)(i) in The Gujarat Value Added Tax Act, 2003