Section 28(8)(g) in Gujarat Value Added Tax Rules, 2006

[Cites 0, Cited by 0] [Section 28(8)] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(8)(g) in Gujarat Value Added Tax Rules, 2006

(g)The Commissioner may cancel the permission, if any, where,-

(i)the dealer fails to pay the full amount of composition money or to furnish a statement in Form 216 within the time prescribed,

(ii)the dealer contravenes any provisions of the Act or rules made there under.