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[Cites 0, Cited by 0] [Section 34(8A)] [Section 34] [Entire Act]

State of Gujarat - Subsection

Section 34(8A)(b) in The Gujarat Value Added Tax Act, 2003

(b)The assessment proceedings under this sub-section shall be without prejudice to the assessment proceedings in respect of the said period or periods under any other provisions of this Act by any authority who otherwise has the jurisdiction to assess such dealer in respect of other transactions of sale or purchase or any other claim.