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[Cites 0, Cited by 2] [Section 85(1)] [Section 85] [Entire Act]

State of Gujarat - Subsection

Section 85(1)(f) in The Gujarat Value Added Tax Act, 2003

(f)issues to any person certificate or declaration under this Act, or a invoice, bill, cash-memorandum, voucher or other document which he knows or has reason to believe to be false;