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State of Gujarat - Section

Section 67 in Gujarat Value Added Tax Rules, 2006

67. Obtaining the forms from website or private publication.

- Save as otherwise provided in these rules, any of the forms prescribed under these rules required to be submitted or furnished by the dealer or a person, may be downloaded from the website or may be obtained from private publication if such form is in conformity with the form prescribed under these rules.[Substituted by Notification No. (GHN-41) VAR-2011(32)/Th, dated 1.12.2011 (w.e.f. 22.3.2006).]