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[Cites 0, Cited by 0] [Section 51(6)] [Section 51] [Entire Act]

State of Gujarat - Subsection

Section 51(6)(a) in Gujarat Value Added Tax Rules, 2006

(a)The carrier of the goods, other than the goods specified by the Commissioner from time to time by a public circular, on his entry into the State, shall carry Form 403 in triplicate;