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 51(4)] [Section 51] [Entire Act] State of Gujarat - Subsection Section 51(4)(d) in Gujarat Value Added Tax Rules, 2006 (d)The 'Duplicate' of the Form 402 shall be kept by the carrier of the vehicle throughout its journey in the State.