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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(5) in Gujarat Value Added Tax Rules, 2006

(5)Every registered dealer dealing in the commodities mentioned in the Schedule III to the Act, shall also furnish monthly returns in Form 212 along with Form 213 within twenty-two days from the end of the month to which the return relates.