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 45] [Entire Act] State of Gujarat - Subsection Section 45(3) in Gujarat Sales Tax Act, 1969 (3)If a dealer fails to present his Licence, Recognition or as the case may be. Permit for cancellation as required by section 35 or 36, the Commissioner may impose upon the dealer by way of penalty, a sura not exceeding two thousand rupees.
