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 65] [Entire Act] State of Gujarat - Subsection Section 65(1) in Gujarat Value Added Tax Rules, 2006 (1)Any person deducting the amount as tax in accordance with the provisions of section 59B of the Act, pay such amount within twenty-two days in Form 207 into a Government Treasury.
