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 66A] [Entire Act] State of Gujarat - Subsection Section 66A(2) in The Gujarat Value Added Tax Act, 2003 (2)Any Change in the particulars submitted under sub-section (1) shall be intimated to the registering authority within fifteen days of such change.
