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[Cites 0, Cited by 0] [Section 28(8)] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(8)(f) in Gujarat Value Added Tax Rules, 2006

(f)
(i)the dealer shall be required to file the returns in accordance with the provisions of section 29 of the Act.
(ii)the dealer shall be required to file a statement in Form 216 for every quarter within twenty-two days from the end of the quarter to which it pertains.