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 3] [Entire Act] State of Gujarat - Section Section 23 in The Gujarat Value Added Tax Act, 2003 23. Deemed registration. - Every dealer registered as on the appointed day under any of the earlier laws or under the Central Act shall be deemed to be registered under Section 21.
