Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 11] [Entire Act] State of Gujarat - Subsection Section 11(2) in The Gujarat Value Added Tax Act, 2003 (2)The registered dealer who intends to claim the tax credit shall maintain the register and the books of accounts in such manner as may be prescribed.
