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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Gujarat - Subsection

Section 27(7) in Gujarat Sales Tax Act, 1969

(7)The State Government may, subject to such restrictions and conditions. (if any), as it may impose by notification in the Official Gazette, delegate to the Commissioner the powers (not being powers relating to the appointment of Additional Commissioners or Deputy Commissioners), conferred on the State Government by sub-sections (2) and (3).