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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Gujarat - Subsection

Section 45(13) in Gujarat Value Added Tax Rules, 2006

(13)Accounts maintained by dealers together with all invoices, bills, declarations, waybills and delivery notes relating to stocks, deliveries, purchase and sales shall be preserved for the period of eight years from the end of the year to which such accounts and records relate and shall be kept at the place of business mentioned in the certificate of registration.