Section 16(6) in The Gujarat Value Added Tax Act, 2003
(6)[ The Deputy Commissioners, Assistant Commissioners, Commercial Tax Officers and other officers shall within their jurisdiction exercise such of the powers and perform such of the duties of the Commissioner under this Act, as the Commissioner may, subject to such conditions and restrictions as the State Government may by general or special order impose, by order in writing delegate to them either generally or as respects any particular matter or class or matters.] [Refer Order No.GVL/VAT Act (R) Section 16(6)(1) dated 1-4-2006 & GVL/VAT Act (R)Section l6(6) (1) dated 1-4-06 and GVL/VAT Act (R) section 6 (6)(3) dated 20-5-2006 for delegation of power for section & Rules]
