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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Gujarat - Subsection

Section 46(1)(i) in The Gujarat Value Added Tax Act, 2003

(i)the Commissioner, the Special Commissioner, Additional Commissioner and the Joint Commissioner shall have and exercise all the powers and perform all the duties of the Collector under the Bombay Land Revenue Code, 1879. (Bombay V of 1879.)