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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Gujarat - Subsection

Section 71(1) in The Gujarat Value Added Tax Act, 2003

(1)If the Government considers that for the purposes of better administration of this Act, it is necessary so to do, it may by notification in the Official Gazette, direct that statistics be collected relating to any matter dealt with, by or under this Act.