Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51(6)] [Section 51] [Entire Act] State of Gujarat - Subsection Section 51(6)(e) in Gujarat Value Added Tax Rules, 2006 (e)The 'Duplicate' of Form 403 shall be forwarded to the consignee of the goods and 'Triplicate' of Form 403 shall be retained by the carrier.