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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Gujarat - Subsection

Section 14A(3) in The Gujarat Value Added Tax Act, 2003

(3)Where any dealer has opted for composition of tax under the earlier law and commenced the work in pursuance of any specified works contract prior to the appointed day and such work is not completed before the appointed day, such dealer shall pay the tax for the remaining work in accordance with the provisions of this Act.]