Section 46(1)(iii) in The Gujarat Value Added Tax Act, 2003

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State of Gujarat - Subsection

Section 46(1)(iii) in The Gujarat Value Added Tax Act, 2003

(iii)the Commercial Tax Officers shall have and exercise all the powers (except the powers of arrest and confinement of a defaulter in a civil jail) and perform all the duties of the Mamlatdar under the said Code.

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State of Gujarat - Subsection

Section 46(1)(iii) in The Gujarat Value Added Tax Act, 2003