Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 42] [Entire Act] State of Gujarat - Subsection Section 42(4) in The Gujarat Value Added Tax Act, 2003 (4)Interest at the rate of eighteen per cent per annum shall be charged for the period as may be extended or the instalments as may be granted under sub-section (2).
