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[Cites 0, Cited by 0] [Section 59B] [Entire Act]

State of Gujarat - Subsection

Section 59B(6) in The Gujarat Value Added Tax Act, 2003

(6)Any amount deducted as tax in accordance with the provisions of sub-section (3), shall be deemed to be an amount received by the contractor or the sub-contractor as part of the specified sale price in pursuance of the specified works contract.