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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(1) in The Gujarat Value Added Tax Act, 2003

(1)Every registered dealer shall furnish correct and complete returns [of the goods in respect of his business and the transactions thereof] [This words were inserted by Gujarat Act, 6 of 2006, Section 16 (1)] in such form, for such period, by such dates and to such authority, as may be prescribed.