Section 35(2)(a) in Gujarat Value Added Tax Rules, 2006

[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

(a)except on application made in this behalf to the Commissioner by the registered dealer setting forth,-

(i)the details regarding extraordinary circumstances or, as the case may be, the natural calamity,

(ii)the exact amount of loss sustained by him,

(iii)the extent of relief prayed for and the reasons therefore, and

(iv)the details regarding realization of any claim prepared under any insurance or on receipt of any grant-in-aid,

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