Section 12(2)(ii) in Gujarat Value Added Tax Rules, 2006

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(2)(ii) in Gujarat Value Added Tax Rules, 2006

(ii)deposit the cash in the Government Treasury, Government securities in the form of stock certificates or Government Promissory Notes of a market value of not less than the sum as may be specified in the order or National Savings Certificate or Treasury Savings Certificate of the face value of not less than the said sum, duly endorsed in favour of the Commissioner, or

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State of Gujarat - Subsection

Section 12(2)(ii) in Gujarat Value Added Tax Rules, 2006