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[Cites 0, Cited by 0] [Section 28(8)] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(8)(h) in Gujarat Value Added Tax Rules, 2006

(h)Any dealer who is covered by sub section (3) of section 14A desires to obtain permission under this Act, shall apply as per the provisions of this rule. All the provisions shall mutatis mutandis apply to such dealer.