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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Gujarat - Subsection

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

(ii)the deputy Commissioners and Assistant Commissioners 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 Assistant Collector or Deputy Collector under the said code.