Section 3(3)(c) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(3)(c) in The Gujarat Value Added Tax Act, 2003

(c)in case of clause (iv) of sub-section (1), with immediate effect when he becomes so liable or the date of registration under this Act, whichever is earlier.

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State of Gujarat - Subsection

Section 3(3)(c) in The Gujarat Value Added Tax Act, 2003