Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(2)(a) in Gujarat Tax on Entry of Specified Goods into Local Areas Rules, 2001

(a)Who is not a registered dealer shall furnish return-cum-chalan under sub-rule (1), within three days of entry of specified goods into local area,