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[Cites 0, Cited by 6] [Entire Act]

State of Gujarat - Section

Section 15 in The Gujarat Value Added Tax Act, 2003

15. Burden of proof.

- The burden of proof shall lie on a dealer who claims that he is not liable to pay tax under this Act in respect of any sale effected by him or is eligible for a tax credit under section 11 and section 12.