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 9] [Entire Act] State of Gujarat - Subsection Section 9(1) in Gujarat Tax on Entry of Specified Goods into Local Areas Rules, 2001 (1)An application for refund in Form 4 shall be submitted to the Assessing Authority within a period of thirty days to which refund is related.
