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 0] [Section 14A] [Entire Act] State of Gujarat - Subsection Section 14A(2) in The Gujarat Value Added Tax Act, 2003 (2)The provisions of sub-sections (3) and (4) of section 14 shall apply mutatis mutandis to a deader who is permitted under sub-section (1) to pay lump sum tax by way of composition.
