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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(1) in Gujarat Sales Tax Act, 1969

(1)where goods packed in any materials are sold or purchased, the materials in-which the goods are so packed shall be deemed to have been sold or purchased along-with the goods and the tax shall be leviable on such sale or purchase of the materials at the rate of tax, if any, as applicable to the sales, or as the case may be, purchases of the goods themselves;