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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Gujarat - Subsection

Section 42(2) in Gujarat Value Added Tax Rules, 2006

(2)A selling registered dealer shall issue serially and mechanically numbered tax invoice in triplicate. The copies of the invoice marked "original" and "duplicate" be delivered to the buyer and the copy marked "triplicate" shall be retained by the registered dealer.