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 1] [Section 45] [Entire Act] State of Gujarat - Subsection Section 45(7) in Gujarat Sales Tax Act, 1969 (7)Wherever any person without sufficient cause, to furnish any information required by section 38, the Commissioner may by an order in writing impose upon the dealer by way of penalty a sum not exceeding two thousands rupees,
