Section 2(f) in Gujarat Value Added Tax Rules, 2006
(f)"Government Treasury" means,(ff)[ "provisional registration number" means the registration number given under Rule 5 or Rule 6-A as provisional registration number for a period up to the issuance of the registration certificate;] [Inserted by Notification No. (GHN-41) VAR-2011(32)/Th, dated 1.12.2011 (w.e.f. 22.3.2006).](i)in relation to a dealer registered within the jurisdiction of a Commercial Tax Officer, the District Treasury or, as the case may be, the Sub-Treasury where chief place of the business of the dealer is situated, or(ii)in relation to a dealer, who carries on the business of buying or selling goods in the State of Gujarat but who has no fixed or regular place of business in the State of Gujarat, the District Treasury of Ahmedabad;
