Section 33(3)(a) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(3)(a) in The Gujarat Value Added Tax Act, 2003

(a)a dealer has furnished all the returns, revised returns, if any, and annual returns by the date prescribed therefore and paid the amount of tax due according to such returns, and

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State of Gujarat - Subsection

Section 33(3)(a) in The Gujarat Value Added Tax Act, 2003