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[Cites 0, Cited by 0] [Section 51(6)] [Section 51] [Entire Act]

State of Gujarat - Subsection

Section 51(6)(c) in Gujarat Value Added Tax Rules, 2006

(c)The Form 403 shall be duly and completely filled by the carrier and original of Form 403 along with copies of documents referred to in sub-section (3) of section 68 shall be deposited with such Officer-in-charge of the check-post or barrier and receipt thereto shall be obtained on the 'Duplicate' and 'Triplicate' copies of the Form 403.