Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Value Added Tax Rules, 2006 CONTENTS CHAPTER 1 :- PRELIMINARY CHAPTER 2 :- COMMERCIAL TAX AUTHORITIES AND TRIBUNAL CHAPTER 3 :- REGISTRATION CHAPTER 4 :- CALCULATION OF TAX AND TAX CREDIT CHAPTER 5 :- RETURNS AND PAYAMENT OF TAX CHAPTER 6 :- ASESSMENT OF TAX AND RELATED PROCEDURE CHAPTER 7 :- INVOICES AND MAINTENANCE OF ACCOUNTS CHAPTER 8 :- ADMINISTRATION OF CHECK-POST, ETC. CHAPTER 9 :- APPEAL AND REVISION CHAPTER 10 :- TAX PRACTITIONERS AND AGENTS CHAPTER 11 :- SERVICE OF NOTICE CHAPTER 12 :- COPI ES OF DOCUMENTS, STATEMENTS AND ORDERS CHAPTER 13 :- OFFENCE AND COMPOSITION CHAPTER 14 :- TAX DEDUCTED AT SOURCE CHAPTER 15 :- OFFENCE AND PENALTY CHAPTER 16 :- MISCELLINEOUS Gujarat Value Added Tax Rules, 2006 No.(GHN-11) VAR-2006 (1)/Th - WHEREAS the Government of Gujarat is satisfied that circumstances exist which render it necessary to take immediate action to make the rules and to dispense with the previous publication thereof under the proviso to sub-section (4) of section 98 of the Gujarat Value Added Tax Act, 2003 (Guj. 1 of 2005): Gujarat Value Added Tax Act, 2003 Now, therefore, in exercise of the powers conferred by section 98 of the Gujarat Value Added Tax Act, 2003 (Guj. 1 of 2005), the Government of Gujarat hereby makes the following rules, namely:- CHAPTER 1 PRELIMINARY CHAPTER 2 COMMERCIAL TAX AUTHORITIES AND TRIBUNAL CHAPTER 3 REGISTRATION CHAPTER 4 CALCULATION OF TAX AND TAX CREDIT CHAPTER 5 RETURNS AND PAYAMENT OF TAX CHAPTER 6 ASESSMENT OF TAX AND RELATED PROCEDURE CHAPTER 7 INVOICES AND MAINTENANCE OF ACCOUNTS CHAPTER 8 ADMINISTRATION OF CHECK-POST, ETC. CHAPTER 9 APPEAL AND REVISION CHAPTER 10 TAX PRACTITIONERS AND AGENTS CHAPTER 11 SERVICE OF NOTICE CHAPTER 12 COPIES OF DOCUMENTS, STATEMENTS AND ORDERS CHAPTER 13 OFFENCE AND COMPOSITION CHAPTER 14 TAX DEDUCTED AT SOURCE CHAPTER 15 OFFENCE AND PENALTY CHAPTER 16 MISCELLINEOUS