Section 85(2)(e) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 2] [Section 85(2)] [Section 85] [Entire Act]

State of Gujarat - Subsection

Section 85(2)(e) in The Gujarat Value Added Tax Act, 2003

(e)without reasonable cause, contravenes any of the provisions of section 31; or

(ee)[ contravenes the provisions of section 60; or] [Clause (ee) was inserted by Gujarat 6 of 2006 Section 40(2) (a).]