Section 85(2)(d) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

State of Gujarat - Subsection

Section 85(2)(d) in The Gujarat Value Added Tax Act, 2003

(d)fails without sufficient cause to furnish any returns as required by section 29 by the date and in the manner prescribed;[***] [Refer Rule 19,20] or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 85(2)(d) in The Gujarat Value Added Tax Act, 2003