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] [Entire Act] State of Gujarat - Section Section 27 in Gujarat Value Added Tax Rules, 2006 27. Notice for payment of tax. - The amount assessed under sections 32, 33, 34, 35, 73, 75 or, as the case may be, 79 shall be raised in Form 305 and be paid within thirty days from the date of service of such notice.
