Section 92(2)(d) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Gujarat - Subsection

Section 92(2)(d) in The Gujarat Value Added Tax Act, 2003

(d)of any such particulars to a civil Court in any suit, to which the Government is a party, which relates to any matter arising out of any proceedings under this Act, or

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State of Gujarat - Subsection

Section 92(2)(d) in The Gujarat Value Added Tax Act, 2003