Section 26(6)(d) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 26(6)] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(6)(d) in The Gujarat Value Added Tax Act, 2003

(d)is a Hindu Undivided Family and the business of such family converted into a partnership business with all or any of the co-parceners as partners thereof; or

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State of Gujarat - Subsection

Section 26(6)(d) in The Gujarat Value Added Tax Act, 2003