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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(2A) in The Gujarat Value Added Tax Act, 2003

(2A)[ The Commissioner may, in such circumstances and on such terms and conditions as may be prescribed, extend the date of furnishing the return by any dealer or class of dealers."] [This sub-section inserted by Gujarat Act No. 25 of 2006 Section 19 dated 22-9-06.]