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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(2) in The Gujarat Value Added Tax Act, 2003

(2)A registered dealer who has submitted the statement of taxable goods under subsection (1) shall not be permitted to make any changes in the details of such statement if such changes in increase in the tax credit claimed in the statement of taxable goods.