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

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

State of Gujarat - Subsection

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

(d)made prior to the relevant date of liability to pay tax as provided in subsection (3) of section 3;

(dd)[ made prior to the date of registration;] [Sub-clause (dd) was inserted by Gujarat Act No.6 of 2006 Section 10(3) (a).]