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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(3)(b) in Gujarat Value Added Tax Rules, 2006

(b)dealer shall have in his possession bills or invoices issued by the selling dealer indicating inter-alia, the registration number of the selling dealer, the price of goods and the amount of tax, if charged separately,