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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(1)(e) in The Gujarat Value Added Tax Act, 2003

(e)in case of a firm or association of persons, it is dissolved; or
(ee)[ a dealer changes his place of business situated within the jurisdiction of one authority to a different place falling under the jurisdiction of another authority. [Clause (ee) & explanation was inserted by Gujarat Act, 6 of 2006 Section 15(1)]