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 60] [Entire Act] State of Gujarat - Subsection Section 60(2) in Gujarat Value Added Tax Rules, 2006 (2)The authorization to attend by legal practitioner, chartered account, cost accountant or tax practitioner under clause (b) or (c) of sub-section (1) of section 81 shall be in Form 603.
