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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Gujarat - Subsection

Section 40(3) in The Gujarat Value Added Tax Act, 2003

(3)Any person, so entitled for refund under sub-section (1) may apply to the prescribed authority in the manner and within the time as may be prescribed. The Commissioner shall subject to provisions of this Act grant such refund to such person.