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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Gujarat - Subsection

Section 50(3) in The Gujarat Value Added Tax Act, 2003

(3)If the principal, on whose behalf commission agent has sold the goods, shows to the satisfaction of the commissioner, in the manner as may be prescribed, that the tax payable under this Act in respect of any goods, has been paid by his commission agent, the principal shall not be liable to pay the tax again in respect of the same transaction.