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[Cites 0, Cited by 2] [Section 34] [Entire Act]

State of Gujarat - Subsection

Section 34(1) in The Gujarat Value Added Tax Act, 2003

(1)Subject to the provisions of sub-section (2), the amount of tax due from a registered dealer shall be assessed in the manner hereinafter provided, separately for each year, during which he is liable to pay tax.