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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(17) in Gujarat Value Added Tax Rules, 2006

(17)The dealer may apply for obtaining only Form 402, Form 403 and Form 404 until the date of issue of certificate of registration.] [Inserted by Notification No. (GHN-41) VAR-2011(32)/Th, dated 1.12.2011 (w.e.f. 22.3.2006).]