Section 44(1)(b) in Gujarat Value Added Tax Rules, 2006

[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Gujarat - Subsection

Section 44(1)(b) in Gujarat Value Added Tax Rules, 2006

(b)certificate containing a report as to -

(i)correctness of the tax credits claimed by the dealer during the period under report, and

(ii)whether the dealer has employed fair and reasonable method as required under sub-section (11) of section 11 of the Act;