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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Gujarat - Subsection

Section 55(2) in Gujarat Value Added Tax Rules, 2006

(2)Where the appellate authority decides to entertain appeal on the condition of payment of the amount so considered reasonable under proviso to sub-section (4) of section 73 and the dealer does not pay the amount so determined within the time specified by the appellate authority, the appeal shall be rejected summarily.