Section 33(3)(b) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(3)(b) in The Gujarat Value Added Tax Act, 2003

(b)the Commissioner is satisfied that the returns or, as the case may be, revised returns and annual returns furnished by such dealer arc correct and complete, and

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State of Gujarat - Subsection

Section 33(3)(b) in The Gujarat Value Added Tax Act, 2003