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[Cites 0, Cited by 0] [Section 27(5)] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(5)(i) in The Gujarat Value Added Tax Act, 2003

(i)without entering into a transaction of sale issues to another dealer tax invoice, retail invoice, bill or cash memorandum with the intention to defraud the Government revenue. [or] [Word 'or' was added by Gujarat Act, 6 of 2006, Section 15(2)(e),]