Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Gujarat - Subsection Section 16(1) in Gujarat Value Added Tax Rules, 2006 (1)The statement referred to in sub-section (1) of section 12 shall be furnished in Form 108. The calculation of tax credit under section 12 shall be made in the manner provided in Form 108.
