Section 92(2)(j) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Gujarat - Subsection

Section 92(2)(j) in The Gujarat Value Added Tax Act, 2003

(j)of any such particulars to the Director, Bureau of Economic and Statistics or to any person or persons authorized under sub-section (2) of section 71 as may be necessary to enable the Director or such person or persons to work out the incidence of tax on any commodity, or

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State of Gujarat - Subsection

Section 92(2)(j) in The Gujarat Value Added Tax Act, 2003