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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(1) in Gujarat Value Added Tax Rules, 2006

(1)If an application for registration is in order and the registering authority is satisfied that the goods of the applicant stored are reasonably identifiable in case of godown or warehouse shared with one or more dealers , the registering authority shall issue a certificate of registration in Form 102.