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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(5)(v) in Gujarat Sales Tax Act, 1969

(v)dealers who conduct an eating house, restaurant, hotel, refreshment room or boarding establishment or a shop or an establishment conducted primarily for the sale of farsan, sweetmeats bread, cakes, biscuits and pastries;