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 0] [Entire Act] State of Gujarat - Section Section 46 in Gujarat Value Added Tax Rules, 2006 46. Payment of penalty. (1)A notice for penalty under this Act or rules shall be in Form 309.(2)A dealer required to pay penalty under the Act shall pay such amount within thirty days of receipt of the order imposing the penalty.
