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 22] [Entire Act] State of Gujarat - Subsection Section 22(1) in Gujarat Value Added Tax Rules, 2006 (1)A dealer who desires to furnish separate returns under clause (b) of sub-section (2) of section 29 shall make an application in Form 206 to the Commissioner for permission.
