Legal Document View

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
[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(1)(c) in Gujarat Value Added Tax Rules, 2006

(c)any other change in respect of the business occurs such dealer shall give intimation of such change in writing within thirty days from the date of change to the registering authority .