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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(4) in The Gujarat Value Added Tax Act, 2003

(4)The Commissioner shall have and exercise all the powers and perform all the duties, conferred or imposed on him by or under this Act, The Special Commissioner and an Additional Commissioner shall, save as otherwise directed by the State Government, have and exercise within his jurisdiction all the powers and perform all the duties, conferred or imposed on the Commissioner by or under this Act.