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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(2) in Gujarat Value Added Tax Rules, 2006

(2)The statement under sub-rule (1) shall be furnished by the dealer on or before the 30th April, 2006 to the Commercial Tax Officer under whose jurisdiction registered dealer is required to furnish return under rule 19.