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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(3)(b) in Gujarat Value Added Tax Rules, 2006

(b)if such application was made after the expiry of the period specified under section 21 or, as the case may be, under sub-section (5) of section 57, it shall take effect from the date on which the application was made.