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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(3) in Gujarat Value Added Tax Rules, 2006

(3)Statement under clause(c) of sub-section (3) of section 59B to be furnished by the contractor or as a case may be, sub-contractor to the person responsible for paying specified sale price shall be in Form 702.