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 67(6)] [Section 67] [Entire Act] State of Gujarat - Subsection Section 67(6)(a) in The Gujarat Value Added Tax Act, 2003 (a)a carrier or bailee or any person to whom were delivered for transport has kept the said goods in any vehicles, vessel or place; and