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

State of Gujarat - Subsection

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

(b)In case of movement of such goods as specified by the Commissioner by a public circular, the movement shall be accompanied by Form 403 obtained in triplicate duly authenticated from the registering authority in whose jurisdiction the dealer is registered or by the person or a dealer importing such goods or as the case may be, such goods being dispatched to him from outside the State.