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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(5)(h) in The Gujarat Value Added Tax Act, 2003

(h)of the goods which are used in manufacture of goods specified in Schedule I, [or the goods exempt from the whole of the tax by a notification under sub-section (2) of section 5] [These words were added by Gujarat Act No.6 of 2006 Section 10 (3) (c).] or in the packing of goods so manufactured;