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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

State of Gujarat - Subsection

Section 61(1)(i) in Gujarat Value Added Tax Rules, 2006

(i)if the addressee is a dealer, on some conspicuous part of the building in which the dealer's office is located, or upon some conspicuous part of the place the dealer's business or residence as last known to the said authority, or