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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(1) in GUJARAT CARRIAGE OF GOODS TAXATION ACT, 1962

(1)Where any tax has been paid under the provisions of this Act on goods proved to the satisfaction of the Taxation Officer to have been exported out of India, the amount thereof shall be refunded to such person and hi such manner and subject to such conditions as may be prescribed.