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 23 in Gujarat Value Added Tax Rules, 2006 23. Accompaniment of chalan with return. - A dealer required to furnish a return under rule 19 shall furnish such return accompanied by the receipted chalan in Form 207.
