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] [Section 45] [Entire Act] State of Gujarat - Subsection Section 45(6) in Gujarat Value Added Tax Rules, 2006 (6)Every dealer shall keep the records and particulars of the goods which are disposed of without any consideration.
