Section 68(4)(b) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 3] [Section 68(4)] [Section 68] [Entire Act]

State of Gujarat - Subsection

Section 68(4)(b) in The Gujarat Value Added Tax Act, 2003

(b)[ if the driver or other person in charge of a vehicle, boat or animal carrying goods does not make a declaration or if he makes a declaration, he does not keep a copy thereof with him as required by clause (c) of sub-section (3)] [This clause was inserted by Gujarat Act No.6 of 2006, Section 31 (l)(b)],

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State of Gujarat - Subsection

Section 68(4)(b) in The Gujarat Value Added Tax Act, 2003