Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(4)(d) in Gujarat Value Added Tax Rules, 2006

(d)a body corporate (including a company, co-operative society, corporation or the local authority) by director, manager, secretary or the principal officer thereof,