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 47] [Entire Act] State of Gujarat - Subsection Section 47(5) in Gujarat Sales Tax Act, 1969 (5)Any tax or penalty which remains unpaid after the date specified in the notice for payment, or after the extended date of payment, and any instatement not duly paid, shall be recoverable a an arrear of land revenue.
