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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(1)(b) in The Gujarat Value Added Tax Act, 2003

(b)The tax credit to be so claimed under this sub-section shall be subject to the provisions of sub-sections (2) to (12); and the tax credit shall be calculated in such manner as may be prescribed.