Section 85(1)(c) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 3] [Section 85(1)] [Section 85] [Entire Act]

State of Gujarat - Subsection

Section 85(1)(c) in The Gujarat Value Added Tax Act, 2003

(c)knowingly produces before the Commissioner, false tax invoice, bill, voucher, cash-memorandum, declaration, certificate or other document for claiming deduction or tax credit, the value of which exceeds Rs. 1000

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State of Gujarat - Subsection

Section 85(1)(c) in The Gujarat Value Added Tax Act, 2003