Section 3(3)(b) in The Gujarat Value Added Tax Act, 2003

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State of Gujarat - Subsection

Section 3(3)(b) in The Gujarat Value Added Tax Act, 2003

(b)in case of clause (iii) of sub-section (1), with immediate effect when his turnover calculated from the commencement of the year first exceeds the thresholds of turnover;

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State of Gujarat - Subsection

Section 3(3)(b) in The Gujarat Value Added Tax Act, 2003