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 Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 32] [Entire Act] State of Gujarat - Subsection Section 32(1) in The Gujarat Value Added Tax Act, 2003 (1)Returns or revised returns furnished by the dealer in accordance with section 29 shall be subject to scrutiny by the Commissioner.
