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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Gujarat - Subsection

Section 51(1)(b) in Gujarat Value Added Tax Rules, 2006

(b)In the case of movement of goods going out side the State for the goods specified by the Commissioner, Form 402 in a book of twenty-five leaves shall be obtained from the registering authority duly authenticated by a payment of a fee of rupees twenty-five in court fees stamp.