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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(11) in Gujarat Value Added Tax Rules, 2006

(11)[ A dealer applying for registration under this rule shall deposit, an amount of rupees ten thousand in the Government treasury for each registration under the State Act, towards security in accordance with the provisions of sub-section (1) of Section 28 or under the Central Sales Tax Act, 1956, as the case may be.