Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(6) in Gujarat Value Added Tax Rules, 2006

(6)Every payment of tax, lump sum tax, tax deducted at source under section 59B, interest, penalty, composition money or cost awarded by the Tribunal shall be made by way of chalan in Form 207 obtained from a Government Treasury or the office of the Commercial Tax Officer.