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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Gujarat - Subsection

Section 34(d) in Gujarat Sales Tax Act, 1969

(d)if the dealer is a firm, and any partner thereof is a person,-
(i)whose Licence, Authorization, Recognition or Permit has been cancelled in the circumstances referred to in clause (a), or
(ii)to whom a Licence, Recognition or Permit, was previously refused to the circumstances referred to in clause (c).