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[Cites 0, Cited by 0] [Section 17(11)] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(11)(ii) in Gujarat Value Added Tax Rules, 2006

(ii)in case where business has been transferred in part, then the balance of the tax credit as admissible under the rules on the day of transfer shall be deemed to be transferred to the transferee subject to the provisions of section 11 and the rules made there under: