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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1) in Gujarat Tax on Entry of Specified Goods into Local Areas Rules, 2001

(1)Every payment of tax and penalty shall be accompanied by a return-cum-chalan in Form I obtained from a Government Treasury or the Assessing Authority appointed under section 5 of the Act.