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[Cites 0, Cited by 0] [Section 21(7)] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(7)(b) in The Gujarat Value Added Tax Act, 2003

(b)total turnover and taxable turnover of a dealer during the preceding year has not exceeded the thresholds of turnover specified in sub-section (1) of section 3,-