Section 10(4)(ii) in The Gujarat Tax on Entry of Specified Goods Into Local Areas Act, 2001

[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(4)(ii) in The Gujarat Tax on Entry of Specified Goods Into Local Areas Act, 2001

(ii)difference in the tax assessed under section 8 or reassessed under section 9 for any period and the sum already paid by the person in respect of such period, and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 10(4)(ii) in The Gujarat Tax on Entry of Specified Goods Into Local Areas Act, 2001